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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(7) in The Representation Of The People Act, 1950

(7)Every order made under sub-sections (1) and (3) and clause (e) of sub-­section (5) shall, as soon as may be after it is published under that sub-section, be laid before the Legislative Assembly of the State concerned.