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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(1) in Conduct of Elections Rules, 1961

(1)The time within which a person may resign all but one of the seats in either House of Parliament or in the House or either House of the Legislature of a State, to which he has been elected shall be-
(a)fourteen days from the date of his election under section 67-A; or
(b)where the dates of his election are different in respect of different seats, fourteen days from the last of those dates.