Section 27(5)(a) in The Representation Of The People Act, 1950

[Cites 0, Cited by 0] [Section 27(5)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(5)(a) in The Representation Of The People Act, 1950

(a)every person who is ordinarily resident in a graduates’ constituency and has, for at least three years before the qualifying date, been either a graduate of a university in the territory of India or in possession of any of the qualifications specified under clause (a) of sub-section (3) by the State Government concerned, shall be entitled to be registered in the electoral roll for that constituency; and

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Union of India - Subsection

Section 27(5)(a) in The Representation Of The People Act, 1950