Section 29A(2) in The Representation of the People Act, 1951
(2)Every such application shall be made,—(a)if the association or body is in existence at the commencement of the Representation of the People (Amendment) Act, 1988 (1 of 1989), within sixty days next following such commencement;(b)if the association or body is formed after such commencement, within thirty days next following the date of its formation.
