Section 78A(2)(i) in The Representation of the People Act, 1951

[Cites 0, Cited by 0] [Section 78A(2)] [Section 78A] [Entire Act]

Union of India - Subsection

Section 78A(2)(i) in The Representation of the People Act, 1951

(i)subject to such conditions as may be imposed by the Central Government in consultation with the Election Commission with respect to the reduction of the maximum expenditure which may be incurred by the candidate under section 77; and

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Union of India - Subsection

Section 78A(2)(i) in The Representation of the People Act, 1951