Section 2(1)(c) in The Government Of Union Territories Act, 1963

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Government Of Union Territories Act, 1963

(c)"assembly constituency" means a constituency provided under this Act for the purpose of elections to the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] ;

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Union of India - Subsection

Section 2(1)(c) in The Government Of Union Territories Act, 1963