Section 92(2)(iii) in Bihar Reorganisation Act, 2000

[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2)(iii) in Bihar Reorganisation Act, 2000

(iii)Of the eight sitting members whose term of office will expire on 2nd April, 2006, namely, Shri S.S. Ahluwalia, Smt. Kum Kum Rai, Shri Faguni Ram, Shri Mahendra Prasad, Shri Ravi Shankar Prasad, Shri Rajiv Ranjan Singh, Shri Ram Kumar Anand and Shri Vijay Singh Yadav, Shri S.S. Ahluwalia and Shri Ram Kumar Anand, shall be deemed to have been elected to fill two of the seats allotted to the State of Jharkhand and the other six sitting members shall be deemed to have been elected to fill six of the seats allotted to the State of Bihar.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 92(2)(iii) in Bihar Reorganisation Act, 2000