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[Cites 0, Cited by 0] [Section 308(2)] [Section 308] [Entire Act]

Union of India - Subsection

Section 308(2)(c) in Government of India Act, 1935

(c)any amendment providing that, in the case of women, literacy shall be substituted for any higher educational standard for the time being required as a qualification for the franchise, or providing that women, if duly qualified, shall be entered on electoral rolls without any application being made for the purpose by them or on their behalf ; and