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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(2)(c) in The Government of Union Territories Act, 1963

(c)every person who immediately before the commencement of this Act is a member elected from a constituency to fill a seat in the Territorial Council of Himachal Pradesh, Manipur or Tripura or in the Representative Assembly of Pondicherry shall, on and from such commencement, represent the assembly constituency of the same name in the Legislative Assembly and shall be deemed to have been elected to the Legislative Assembly from that constituency, and every person who immediately before such commencement is a member nominated to the Territorial Council by the Central Government shall be deemed to have been nominated to the Legislative Assembly;