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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(b) in The Two-Member Constituencies (Abolition) Act, 1961

(b)for sub-section (3), the following sub-section shall be substituted, namely--- " (3) In determining the matters referred to in clauses (b) and (c) of sub-section (2), the Election Commission hall have regard to the following provisions, namely :-