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[Cites 0, Cited by 1] [Section 29A] [Entire Act]

Union of India - Subsection

Section 29A(3) in The Representation of the People Act, 1951

(3)Every application under sub-section (1) shall be signed by the chief executive officer of the association or body (whether such chief executive officer is known as Secretary or by any other designation) and presented to the Secretary to the Commission or sent to such Secretary by registered post.