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Union of India - Section

Section 54 in Constitution of India, 1950

54. Election of President.

- The President shall be elected by the members of an electoral college consisting of-
(a)the elected members of both Houses of Parliament; and
(b)the elected members of the Legislative Assemblies of the States.
[ Explanation .-In this article and in article 55, "State" includes the National Capital Territory of Delhi and the Union Territory of Pondicherry.] [Inserted by the Constitution (Seventieth Amendment) Act, 1992, Section 2 (w.e.f. 1.6.1995).]