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

8.Allocation of sitting members.-

(1) On and from the appointed day, the sixteen sitting members of the Council of States representing the existing State of Madhya Pradesh, shall be deemed to have been elected to fill the seats allotted to the States of Madhya Pradesh and Chhattisgarh, as specified in the First Schedule to this Act. (2) The term of office of such sitting members shall remain unaltered.



Madhya Pradesh 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