AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

14. Duration of Legislative Assemblies.-

The period of five years referred to in clause (1) of article 172 shall, in the case of Legislative Assembly of the State of Bihar or Jharkhand be deemed to have commenced on the date on which it actually commenced in the case of Legislative Assembly of the existing State of Bihar.



Bihar Reorganisation Act, 2000 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys