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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(1)(a) in The Representation of the People Act, 1951

(a)the expenditure incurred by leaders of a political party on account of travel by air or by any other means of transport for propagating programme of the political party shall not be deemed to be the expenditure in connection with the election incurred or authorised by a candidate of that political party or his election agent for the purposes of this sub-section;