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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Reorganisation Act, 2000

(1)On and from the appointed day, the sixteen sitting members of the Council of States representing the existing State of Madhya Pradesh shall be deemed to have been elected to fill the scats allotted to the States of Madhya Pradesh and Chhattisgarh, as specified in the First Schedule.