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[Cites 0, Cited by 2] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in The Representation Of The People Act, 1950

(4)Any person holding any office in India declared by the President in consultation with the Election Commission to be an office to which the provisions of this sub-section apply, shall be deemed to be ordinarily resident on any date in the constituency in which, but for the holding of any such office he would have been ordinarily resident on that date.