Section 52(1)(b) in The Representation of the People Act, 1951

[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1)(b) in The Representation of the People Act, 1951

(b)whose nomination has been found valid on scrutiny under section 36 and who has not withdrawn his candidature under section 37, dies, and in either case, a report of his death is received at any time before the publication of the list of contesting candidates under section 38; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 52(1)(b) in The Representation of the People Act, 1951