Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Entire Act] Union of India - Section Section 25 in The States Reorganisation Act, 1956 25. By-elections to fill vacancies. As soon as may be after the appointed day, by-elections shall be held to fill the vacancies existing on the appointed day in the seats allotted to the States of Kerala and Madras.
