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[Cites 0, Cited by 0] [Section 5A(2)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(2)(b) in The Representation of the People Act, 1951

(b)in the case of a seat reserved for Scheduled Castes, he is a member of any of those castes in the State of Sikkim and is an elector for any Assembly constituency in the State;