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[Cites 0, Cited by 0] [Section 75A(5)] [Section 75A] [Entire Act]

Union of India - Subsection

Section 75A(5)(v) in The Representation Of The People (Third Amendment) Act, 2002

(v)" dependant children" means sons and daughters who have no separate means of earning and are wholly dependant on the elected candidate referred to in sub- section (1) for their livelihood.'.