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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2) in State of Nagaland Act, 1962

(2)The whole of the State of Nagaland shall form one parliamentary constituency to be called the parliamentary constituency of Nagaland for the purpose of filling the seat allotted to that State in the House of the People.