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Union of India - Section
Section 18 in THE UTTAR PRADESH REORGANISATION ACT, 2000
18. Legislative Council of Uttar Pradesh.-
On and from the appointed day, there shall be one hundred seats in the Legislative Council of Uttar Pradesh, and in the Third Schedule to the Representation of the People Act, 1950 (43 of 1950), for the existing entry 8, the following entry shall be substituted, namely:-| "8. Uttar Pradesh....................... 100 | 36 | 8 | 8 | 38 | 10".] |