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Citedby 188 docs - [View All]
Ram Odar Jha And Ors., Ram Krishna ... vs State Of Bihar And Ors. on 8 October, 1991
Hurdatroy Jute Mills Private Ltd. ... vs Superintendent Of Commercial ... on 24 March, 1972
Dr. S.K. Sinha vs Patna University And Ors. on 1 December, 1964
Brahmanand Lal And Ors. vs The State on 23 December, 1958
Bihar Mines Ltd vs Union Of India on 3 October, 1966

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[Complete Act]
Central Government Act
Section 9 in The Bihar Reorganisation Act, 2000
9. Representation in the House of the People.- On and from the appointed day, there shall be allocated 40 seats to the successor State of Bihar, and 14 to the successor State of Jharkhand, in the House of the People and in the First Schedule to the Repres ntation of the People Act, 1950 (43 of 1950 ), under heading" I. STATES:",-
(a) for entry 4, the following entry shall be substituted, namely:-" 4. Bihar 53 7 5 40 7..";
(b) entries 10 to 25 shall be renumbered as entries 11 to 26 respectively;
(c) after entry 9, the following entry shall be inserted, namely:- '' 10. Jharkhand...... 14 1 5''.