Section 71(f) in The North-Eastern Areas (Reorganisation) Act, 1971

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Section 71(f) in The North-Eastern Areas (Reorganisation) Act, 1971

(f)in article 332,--

(i)in clause (5), the words "except in the case of the constituency comprising the cantonment and municipality of shillong" shall be omitted;

(ii)in clause (6), the words "except from the constituency comprising the cantonment and municipality of Shillong" shall be omitted;