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[Cites 0, Cited by 13] [Section 33A(1)] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(1)(i) in The Representation of the People Act, 1951

(i)he is accused of any offence punishable with imprisonment for two years or more in a pending case in which a charge has been framed by the court of competent jurisdiction;