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[Cites 0, Cited by 0] [Section 124A(1)] [Section 124A] [Entire Act]

Union of India - Subsection

Section 124A(1)(d) in Constitution of India, 1950

(d)two eminent persons to be nominated by the committee consisting of the Prime Minister, the Chief Justice of India and the Leader of Opposition in the House of the People or where there is no such Leader of Opposition, then, the Leader of single largest Opposition Party in the House of the People -- Members: