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Constitution (83rd amendment) act 2000 : Constitution ( 83rd Amendment) Act, 2000

Preamble

An Act further to amend the Constitution of India

Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:-

Section 1. Short title

1. Short title.-This Act may be called the Constitution (Eighty-third Amendment) Act, 2000.

Section 2. Amendment of Article 243-M

2. Amendment of Article 243-M.-In Article 243-M of the Constitution, after clause (3), the following clause shall be inserted, namely:-

"(3-A) Nothing in Article 243-D, relating to reservation of seats for the Scheduled Castes, shall apply to the State of Arunachal Pradesh.".