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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(5) in Banaras Hindu University Act, 1915

(5)No registered graduate shall be entitled to vote at, or stand as a candidate for, an election to the Court from among the registered graduates unless his name has been entered in the register of registered graduates for atleast one year prior to the date of the election.