In this Part, unless the context otherwise requires,-- (a) "associate member" means a member associated with the Delimitation Commission under section 42 1 [or with the Election Commission 2 [under section 43A or section 43C]]; (b) "Delimitation Commission" means the Delimitation Commission constituted under section 3 of 3 [the Delimitation Act, 2002 (33 of 2002)]; 4 [(bb) "Election Commission" means the Election Commission appointed by the President under article 324;] (c) "latest census figures" mean the census figures in 5 [the Union territory] ascertained at the latest census of which the finally published figures are available; (d) "parliamentary constituency" means a constituency provided by law for the purpose of elections to the House of the People from 5 [the Union territory] including the Union territory of Delhi.Open in Lexace · Ask the AI about this section
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