Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(c) in The Punjab Reorganisation Act, 1966

(c)constituencies in which seats are reserved for the Scheduled Castes shall be distributed in different parts of the State or Union Territory, as the case may be, and located, as far as practicable, in those areas where the proportion of their population to the total population is comparatively large; and