Section 100(1)(a) in The Representation of the People Act, 1951

[Cites 0, Cited by 107] [Section 100(1)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(1)(a) in The Representation of the People Act, 1951

(a)that on the date of his election a returned candidate was not qualified, or was disqualified, to be chosen to fill the seat under the Constitution or this Act or the Government of Union Territories Act, 1963 (20 of 1963); or

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Union of India - Subsection

Section 100(1)(a) in The Representation of the People Act, 1951