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[Cites 0, Cited by 6] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Presidential And Vice-Presidential Elections Act, 1952

(d)"Elector", in relation to a Presidential election, means a member of the electoral college referred to in article 54; and in relation to a Vice-Presidential election, means [a member of the electoral college referred to in article 66;]