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[Cites 0, Cited by 1] [Section 34(1)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1)(b) in The Representation of the People Act, 1951

(b)in the case of an election from an Assembly or Council constituency, a sum of ten thousand rupees or where the candidate is a member of a Scheduled Caste or Scheduled Tribe, a sum of five thousand rupees: