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

Union of India - Subsection

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

(i)"sign", in relation to a person who is unable to write his name, means authenticate in such manner as may be prescribed[Clause (k) re-lettered as clause (i) of that section by Act 27 of 1956, s. 3 (w.e.f. 28-8-1956)].