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[Cites 0, Cited by 4] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(a) in The Representation of the People Act, 1951

(a)“appropriate Government” means in relation to any disqualification for being chosen as or for being a member of either House of Parliament, the Central Government, and in relation to any disqualification for being chosen as or for being a member of the Legislative Assembly or Legislative Council of a State, the State Government;