Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 151A] [Entire Act] Union of India - Subsection Section 151A(b) in The Representation of the People Act, 1951 (b)the Election Commission in consultation with the Central Government certifies that it is difficult to hold the bye-election within the said period.
