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[Cites 0, Cited by 0] [Section 29B] [Entire Act]

Union of India - Subsection

Section 29B(d) in The Representation of the People Act, 1951

(d)“person” has the meaning assigned to it under clause (31) of section 2 of the Income-tax Act, 1961 (43 of 1961), but does not include Government company, local authority and every artificial juridical person wholly or partially funded by the Government.