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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Representation of the People (Miscellaneous Provisions) Act, 1956

(c)"corrupt practice" means any of the practices specified in section 123 [The words and figures "or section 124" omitted by s. 3, ibid. (w.e.f. 28-8-1956). 5. Ins. by Act 47 of 1966, s. 15 (w.e.f. 14-12-1966)*****;].
(cc)"district election officer" means the officer designated or nominated under section 13AA of the Representation of the People Act, 1950 (43 of 1950);]