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Citedby 4 docs
Mrs. Roseline Wilson And Ors. vs Union Of India (Uoi) And Ors. on 12 January, 2007
Dedh Nathu Raja (Dead) By L. Rs vs L. Angha Nathu Jamal (Dead) By L. Rs ... on 16 September, 1969
Shiromani Gurdwaras Parbandhak ... vs Lachhman Singh Gill And Ors. on 2 April, 1968
Syed Abbas Hussain Nagri vs State Of Andhra Pradesh And Anr. on 17 April, 1970

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[Complete Act]
Central Government Act
Section 39 in The States Reorganisation Act, 1956
39. Rules of procedure. Until rules are made under clause
(1) of article 208 by the Legislative Council of the new State of Bombay, Mysore or Punjab, the rules as to procedure and conduct of business in force immediately before the appointed day with respect to the Legislative Council of the corresponding State shall have effect in relation to the Legislative Council of the new State subject to such modifications and adaptations as may be made therein by the Chairman. Delimitation of Constituencies