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[Cites 0, Cited by 2] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(c) in The Representation Of The People Act, 1950

(c)the number specified in the seventh column shall be the number of seats to be filled by persons nominated by the Governor of the State in accordance with the provisions of clause (5) of article 171.