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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991

(c)[] [Original clause (b) re-lettered as clause (c) by Act 04 of 1994] "Election Commissioner" means any other Election Commissioner appointed under Article 324 of the Constitution.