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[Cites 0, Cited by 0] [Section 126A(2)] [Section 126A] [Entire Act]

Union of India - Subsection

Section 126A(2)(b) in The Representation of the People Act, 1951

(b)in case of a bye-election or a number of bye elections held together, the period may commence from the beginning of the hours fixed for poll on and from the first day of poll and continue till half an hour after closing of the poll: