Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39A] [Entire Act] Union of India - Subsection Section 39A(3) in The Representation of the People Act, 1951 (3)The allocation of equitable sharing of time under sub-section (1) shall be binding on all political parties concerned.