9A . [ Power of Election Commission to determine the constituencies to be reserved for Scheduled Tribes in main States .] Omitted by the Representation of the People (Amendment) Act , 2008 (10 of 2008), s . 7 ( w.e.f . 16-4-2008).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.