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[Cites 0, Cited by 1] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Representation of the People Act, 1951

(2)For the purpose of listing the names under sub-section (1), the candidates shall be classified as follows, namely:—
(i)candidates of recognised political parties;
(ii)candidates of registered political parties other than those mentioned in clause (i);
(iii)other candidates.