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 0] [Section 18] [Entire Act] Union of India - Subsection Section 18(c) in Conduct of Elections Rules, 1961 (c)at an election by a assembly members-(i)electors subjected to preventive detention; and(ii)all electors if directed by the Election Commission in this behalf under clause (a) of rule 68.
