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[Cites 0, Cited by 1] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(3) in The Representation of the People Act, 1951

(3)Before giving his decision on any question mentioned in sub-section (1) or on any petition submitted under sub-section (2), the President shall obtain the opinion of the Election Commission on such question or petition and shall act according to such opinion.