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state reorganisation act 1956
section 33(c) (2)
reorganisation act
33 (c) 2
state reorganisation act
reorganisation of state
[Section 33(2)] [Section 33] [Complete Act]
Central Government Act
Section 33(2)(c) in The States Reorganisation Act, 1956
(c) the number to be filled by persons nominated by the Governor in accordance with the provisions of sub- clause (e) of that clause shall be 12.
1. 15- 8- 1967: vide G and R 1987 dt. 23- 12- 66: This Notifn. has been rescinded by Notifn. No. G and R 1233 dt. 11- 8- 1967, Gaz. of India, Ex., Pt. II, Sec. 3 (i), p. 428. 2. Subs. by Act 37 of 1957, s. 6 (2), for" 72". 3. Subs. by s. 6 (2), ibid., for" 24, 6 and 6". 4. Subs. by s. 6 (2), ibid., for" 24".