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[Cites 0, Cited by 11] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Representation Of The People Act, 1950

(2)As soon as may be, after the said Order is received by the Central Government or by the Government of a State, that Government shall cause it to be laid before the House of the People or, as the case may be, the Legislative Assembly of the State.