After the elections held 1 [in pursuance of the notifications issued under section 15A or] in any year in pursuance of the notifications issued under section 16, there shall be notified by the appropriate authority in the Official Gazette the names of the members elected for the various Council constituencies and by the members or the Legislative Assembly of the State at the said elections together with the names of any persons nominated by the Governor 2 *** under sub-clause (e) of of clause (3) of article 171.]Open in Lexace · Ask the AI about this section
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