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 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(j) in The Disputed Elections (Prime Minister And Speaker) Act, 1977 (j)each of the expressions defined in the Representation of the People Act, 1951, 43 of 1951. but not defined in this Act shall have the same meaning as in that Act.
