Section 6(3)(b) in Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

(b)he has attained the age of sixty ,five years [* * * *] [Certain word omitted by Act 04 of 1994, section 7(c)]

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