As from the appointed day, in the Fourth Schedule to the Constitution, in the Table of Seats, for the entries in the second column relating, to Bihar and West Bengal, the entries "22" and "16" shall, respectively, be substituted.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.