Section 43D(1)(i) in The Government Of Union Territories Act, 1963

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Union of India - Subsection

Section 43D(1)(i) in The Government Of Union Territories Act, 1963

(i)the number of seats to be reserved for the Scheduled Castes and for the Scheduled Tribes in the Legislative Assembly of the Union territory of Goa, Daman and Diu (hereafter in this section referred to as the Legislative Assembly) having regard to the provisions of sub-section (5) of section 3; and

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Union of India - Subsection

Section 43D(1)(i) in The Government Of Union Territories Act, 1963