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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(a) in The Two-Member Constituencies (Abolition) Act, 1961

(a)every two-member constituency in the State (other than a two-member assembly constituency in the State of Gujarat) shall cease to exist and, in lieu thereof, there shall come into existence two single-member constituencies (hereinafter referred to as "the corresponding new constituencies ") as provided in the amended Delimitation Order;