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[Cites 0, Cited by 0] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(2) in Constitution of India, 1950

(2)Before giving any decision on any such question, the President shall obtain the opinion of the Election Commission and shall act according to such opinion.] [Substituted by the Constitution (Eighty-fourth Amendment) Act, 2001, Section 4, for certain words (w.e.f. 21.2.2002).]