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[Cites 0, Cited by 4] [Article 243ZL(1)] [Article 243ZL] [Constitution]

Constitution Subarticle

Article 243ZL(1)(v) in Constitution of India

(v)the authority or body as provided by the Legislature of a State, by law, under clause (2) of article 243ZK., has failed to conduct elections in accordance with the provisions of the State Act: