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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(b) in The North-Eastern Areas (Reorganisation) Act, 1971

(b)the two parliamentary constituencies of the existing Union territory of Tripura shall be deemed to be the two parliamentary constituencies of the State of Tripura. and the Delimitation of Parliamentary and Assembly Constituencies Order, 1966 shall be construed accordingly.