Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Entire Act] Union of India - Section Section 43 in The Representation of the People Act, 1951 43. Effect of default in appointment of election agent under section 42.— Repealed by the Representation of the People (Second Amendment) Act, 1956 (27 of 1956), sec. 25 (w.e.f. 28-8-1956).
