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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(b) in The Himachal Pradesh Legislative Assembly (Constitution and Proceedings) Validation Act, 1958

(b)the persons who sat or voted or otherwise took part in the proceedings of the new Legislative Assembly shall be deemed to have been entitled so to do as members;