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[Cites 0, Cited by 3] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(7) in The Representation Of The People Act, 1950

(7)If in any case a question arises as to where a person is ordinarily resident at any relevant time, the question shall be determined with reference to all the facts of the case and to such rules as may be made in this behalf by the Central Government in consultation with the Election Commission.