Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(b) in Presidential And Vice-Presidential Elections Rules, 1952

(b)that the proposer or seconder is not qualified to subscribe a nomination paper under sub-section (2) of Section 5; or