Section 81(1)(a) in Constitution of India, 1950

[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(1)(a) in Constitution of India, 1950

(a)not more than [five hundred and thirty members] [Substituted by the Goa, Daman and Diu Reorganisation Act, 1987 (18 of 1987), Section 63, for " Five hundred and twenty-five members" (w.e.f. 30.5.1987).] chosen by direct election from territorial constituencies in the States, and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 81(1)(a) in Constitution of India, 1950