Legal Document View

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
[Cites 0, Cited by 1] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(h) in The Representation Of The People Act, 1950

(h)the revision and correction of electoral rolls and inclusion of names therein;
(hh)the procedure for proper verification of facts for amending, transposing or deleting any entry in the electoral rolls, under section 22;
(hhh)the procedure for proper verification of facts for inclusion of or striking off, names in the electoral rolls, under sub-section (2) of section 23;”.