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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2) in Conduct of Elections Rules, 1961

(2)The returning officer for an election by the members of the electoral college of a Union territory to fill a seat or seats in the Council of States shall maintain a list of members of that electoral college with their addresses corrected up-to-date in such form as the Election Commission may direct.