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[Cites 0, Cited by 5] [Section 27(5)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(5)(b) in The Representation Of The People Act, 1950

(b)every person who is ordinarily resident in a teachers’ constituency, and has, within the six years immediately before the qualifying date for a total period of at least three years, been engaged in teaching in any of the educational institutions specified under clause (b) of sub-section (3) by the State Government concerned, shall be entitled to be registered in the electoral roll for that constituency.