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[Cites 0, Cited by 6] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(6) in The Representation of the People Act, 1951

(6)Nothing in this section shall prevent any candidate from being nominated by more than one nomination paper: Provided that not more than four nomination papers shall be presented by or on behalf of any candidate or accepted by the returning officer for election in the same constituency.