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 5] [Section 16(1)] [Section 16] [Entire Act] Union of India - Subsection Section 16(1)(c) in The Representation Of The People Act, 1950 (c)is for the time being disqualified from voting under the provisions of any law relating to corrupt practices and other offenses in connection with elections.