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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(3)(b) in The Goa, Daman And Diu Reorganisation Act, 1987

(b)the members thereof, referred to in clause (a)of sub-section (1), shall be deemed to be the members of the Legislative Assembly of the State of Goa duly elected under the Constitution.