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3. Representation in the House of the People.- (1) There shall be allotted two seats to the Union territory of Goa, Daman and Diu in the House of the People. (2) In the Representation of the People Act, 1950 (43 of 1950),- (a) in section 4, in sub-section (1), after the words "to Dadra and Nagar Haveli", the words "to Goa, Daman and Diu" shall be inserted; (b) in the First Schedule,- (i) after entry 22, the following entry shall be inserted, namely:- "23. Goa, Daman and Diu....2"; (ii) entries 23 and 24 shall be re-numbered as entries 24 and 25, respectively. (3) In the Representation of the People Act, 1951 (43 of 1951), in section 4, after the words "to Dadra and Nagar Haveli", the words "to Goa, Daman and Diu" shall be inserted.    |
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