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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 8 in Bihar Reorganisation Act, 2000

8. Allocation of sitting members.

(1)On and from the appointed day, the twenty-two sitting members of the Council of States representing the existing State of Bihar shall be deemed to have been elected to fill the seats allotted to the States of Bihar and Jharkhand, as specified in the First Schedule to this Act.
(2)The term of office of such sitting members shall remain unaltered. The House of the People