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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5) in The State Of Arunachal Pradesh Act, 1986

(5)As soon as may be after such publication every such order relating to assembly constituencies shall be laid before the Legislative Assembly of the existing.Union territory of Arunachal Pradesh or, as the case may be, the provisional Legislative Assembly referred to in section 11.