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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5)(c) in The Bombay Reorganisation Act, 1960

(c)make an order revising to such extent as may be necessary or expedient the schedules to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956, in so far as they relate to the State; and