Section 3(3)(c) in The Election Laws (Extension To Sikkim) Act, 1976

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Union of India - Subsection

Section 3(3)(c) in The Election Laws (Extension To Sikkim) Act, 1976

(c)in the case of a seat reserved for Scheduled Castes, he is a member of any of the castes specified in the Representation of Sikkim Subjects Act, 1974 and is an elector for any Assembly constituency in the State; and

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Union of India - Subsection

Section 3(3)(c) in The Election Laws (Extension To Sikkim) Act, 1976