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[Cites 0, Cited by 0] [Section 371F] [Entire Act]

Union of India - Subsection

Section 371F(d) in Constitution of India, 1950

(d)until other provisions are made by Parliament by law, there shall be allotted to the State of Sikkim one seat in the House of People and the State of Sikkim shall form one Parliamentary constituency to be called the Parliamentary constituency for Sikkim;