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[Cites 0, Cited by 3] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(b) in The Representation of the People Act, 1951

(b)in the case of a seat reserved for the Scheduled Tribes in any State (other than those in the autonomous districts of Assam), he is a member of any of the Scheduled Tribes, whether of the State or of any other State (excluding the tribal areas of Assam), and is an elector for any Parliamentary constituency;