Section 91(2)(b) in Conduct of Elections Rules, 1961

[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(2)(b) in Conduct of Elections Rules, 1961

(b)whether the office of the Speaker or Chairman is for the time being vacant or is, or is deemed to be, in abeyance, to the Deputy Speaker or the Deputy Chairman of the House concerned; or

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Union of India - Subsection

Section 91(2)(b) in Conduct of Elections Rules, 1961