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[Cites 0, Cited by 0] [Section 158(5)] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(5)(a) in The Representation of the People Act, 1951

(a)if at a general election, the candidate is a contesting candidate in more than one Parliamentary constituency or in more than one assembly constituency, not more than one of the deposits shall be returned, and the others shall be forfeited.