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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(b) in The State Of Arunachal Pradesh Act, 1986

(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 Arunachal Pradesh duly elected under the Constitution.]