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[Cites 0, Cited by 0] [Section 8A(5)] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(5)(d) in The Representation Of The People Act, 1950

(d)hold, for the purpose of such consideration, if it thinks fit so to do, one or more public sittings at such place or places in such State as it thinks fit;