Section 6 in The Representation Of The People (Third Amendment) Act, 2002
6. Amendment of section 169.-
In section 169 of the principal Act, in sub- section (2), clause (a) shall be renumbered as clause (aa) thereof, and before clause (aa) as so renumbered, the following clause shall be inserted, namely:-" (a) the form of affidavit under sub- section (2) of section 33A;".
