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[Cites 0, Cited by 4] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in The Representation Of The People Act, 1950

(3)No court shall take cognizance of any offence punishable under sub-section (1) unless there is a complaint made by order of, or under authority from, the Election Commission or the chief electoral officer of the State concerned.