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[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Representation of the People Act, 1951

(c)“corrupt practice” means any of the practices specified in section 123;
(cc)“district election officer” means the officer designated or nominated under section 13AA of the Representation of the People Act, 1950 (43 of 1950);