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[Cites 0, Cited by 1] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(d) in The Representation of the People Act, 1951

(d)any person subjected to preventive detention under any law for the time being in force to give his vote by postal ballot, and not in any other manner, at an election in a constituency where a poll is taken, subject to the fulfilment of such requirements as may be specified in those rules.