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[Cites 0, Cited by 23] [Entire Act]

Union of India - Section

Section 67A in The Representation of the People Act, 1951

67A. Date of election of candidate.—

For the purposes of this Act, the date on which candidate is declared by the returning officer under the provisions of section 53, 2, 3 or section 66, to be elected to a House of Parliament or of the Legislature of a State shall be the date of election of that candidate.