Section 36(2)(a) in The Representation of the People Act, 1951

[Cites 0, Cited by 40] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(a) in The Representation of the People Act, 1951

(a)that on the date fixed for the scrutiny of nominations the candidate either is not qualified or is disqualified for being chosen to fill the seat under any of the following provisions that may be applicable, namely:— Articles 84, 102, 173 and 191, Part II of this Act, and sections 4 and 14 of the Government of Union Territories Act, 1963 (20 of 1963); or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 36(2)(a) in The Representation of the People Act, 1951