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[Cites 0, Cited by 0] [Section 33(1A)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1A)(b) in The Representation of the People Act, 1951

(b)in the case of a seat reserved for Sanghas, also by at least twenty electors of the constituency as proposers and at least twenty electors of the constituency as seconders;