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

Union of India - Subsection

Section 8(2) in The State Of Himachal Pradesh Act, 1970

(2)On and from the appointed day and until the dissolution of the existing House of the People, the six parliamentary constituencies of the existing Union territory of Himachal Pradesh shall be deemed to be the six parliamentary constituencies of the State of Himachal Pradesh and the Delimitation of Parliamentary and Assembly Constituencies Order.1966, shall be construed accordingly.