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Citedby 16 docs - [View All]
Dr. Atmaram Daryani vs State Of M.P. And Ors. on 24 July, 2002
State Of Gujarat vs Gordhandas Keshavji Gandhi And ... on 31 October, 1961
Vidarbha (Rent Contorl) ... vs State Of Maharashtra And Anr. on 29 August, 1986
Prabhakar Rao N. Mawle vs State Of Andhra Pradesh on 9 April, 1965
Radhelal Gupta vs State Bar Council Of M.P. And Ors. on 1 February, 2002

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[Complete Act]
Central Government Act
Section 30 in The States Reorganisation Act, 1956
30. Duration of Legislative Assemblies. The period of five years referred to in clause
(1) of article 172 shall, in the case of the Legislative Assembly of each new State except Kerala, as constituted by the provisions of section 28, be deemed to have commenced on the date on which it actually commenced in the case of the Legislative Assembly of the corresponding State.