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[Cites 0, Cited by 2] [Section 160(1)] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(1)(a) in The Representation of the People Act, 1951

(a)any premises are needed or are likely to be needed for the purpose of being used as a polling station or for the storage of ballot boxes after a poll has been taken, or