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[Cites 0, Cited by 0] [Section 329] [Entire Act]

Union of India - Subsection

Section 329(b) in Constitution of India, 1950

(b)no election to either House of Parliament or to the House or either House of the Legislature of a State shall be called in question except by an election petition presented to such authority and in such manner as may be provided for by or under any law made by the appropriate Legislature.