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[Cites 0, Cited by 15] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(a) in The Representation of the People Act, 1951

(a)in the case of a seat reserved for the Scheduled Castes or for the Scheduled Tribes of that State, he is a member of any of those castes or of those tribes, as the case may be, and is an elector for any Assembly constituency in that State;