Section 6A(v) in Election Symbols (Reservation and Allotment) Order, 1968
(v)[ At the last general election to the House of the People from the State, or at the last general election to the Legislative Assembly of the State, the candidates set up by the Party have secured not less than eight percent of the total valid votes polled in the State.] [Inserted by Notification No. 56/2011/PPS-II, dated 16.09.2011.]
