Section 6(b) in The Representation Of The People (Amendment) Act, 1996
(b)after sub- section (6), the following sub- section shall be inserted, namely:-(7) Notwithstanding anything contained in sub- section (6) or in any other provisions of this Act, a person shall not be nominated as a candidate for election,-(a) in the case of a general election to the House of the People (whether or not held simultaneously from all Parliamentary constituencies), from more than two Parliamentary constituencies;
