Section 2(1)(b) in The Representation of the People (Miscellaneous Provisions) Act, 1956

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Union of India - Subsection

Section 2(1)(b) in The Representation of the People (Miscellaneous Provisions) Act, 1956

(b)"appropriate authority" means, in relation to an election to the House of the People or the Council of States [Certain words omitted by Act 103 of 1956, s. 66 (w.e.f. 1-1-1957). 3. Ins. by Act 27 of 1956, s. 3 (w.e.f. 28-8-1956)***], the Central Government, and in relation to an election to the Legislative Assembly or the Legislative Council of a State, the State Government;

(bb)"chief electoral officer" means the officer appointed under section 13A of the Representation of the People Act, 1950 (43 of 1950);]

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Union of India - Subsection

Section 2(1)(b) in The Representation of the People (Miscellaneous Provisions) Act, 1956