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[Cites 0, Cited by 1] [Section 33A(1)] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(1)(ii) in The Representation of the People Act, 1951

(ii)he has been convicted of an offence other than any offence referred to in sub-section (1) or sub-section (2), or covered in sub-section (3), of section 8 and sentenced to imprisonment for one year or more.