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[Cites 0, Cited by 0] [Section 243K] [Entire Act]

Union of India - Subsection

Section 243K(3) in Constitution of India, 1950

(3)The Governor of a State shall, when so requested by the State Election Commission, make available to the State Election Commission such staff as may be necessary for the discharge of the functions conferred on the State Election Commission by clause (1).