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[Cites 0, Cited by 0] [Section 43D(2)] [Section 43D] [Entire Act]

Union of India - Subsection

Section 43D(2)(a) in The Government Of Union Territories Act, 1963

(a)publish its proposals for the determination of the constituencies in which seats shall be reserved for the Scheduled Castes or for the Scheduled Tribes, as the case may be, in the Gazette of India and in the Official Gazette of the Union territory of Goa, Daman and Diu and also in such other manner as the Election Commission may consider fit, together with a notice inviting objections and suggestions in relation to the proposals and specifying a date on or after which the proposals will be further considered by it;