Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(3) in The Madhya Pradesh Reorganisation Act, 2000

(3)Of the six members whose term of office will expire on the 2nd day of April, 2006, namely, Shri Arjun Singh, Shri 1[Kailash Chandra], Shri 1[Bhagatram], Shri Hansraj Bhardwaj, Shri P.K. Maheshwari and Shri 1[Vikram Singh], Shri 1[Bhagatram], shall be deemed to have been elected to fill the one of the seats allotted to the State of Chhattisgarh and other five members shall be deemed to have been elected to fill the five seats allotted to the State of Madhya Pradesh.The Second Schedule(See Section10)