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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(1)(b) in The Jammu and Kashmir Reorganisation Act, 2019

(b)the assembly constituencies into which the Union territory shall be divided, the extent of each of such constituencies and in which of them seats shall be reserved for the Scheduled Castes or for the Scheduled Tribes; and