1 [14. Definitions.-- In this Part, unless the context otherwise requires,-- (a) "constituency" means an Assembly constituency 2 *** ; (b) "qualifying date", in relation to the preparation or revision of every electoral roll under this Part, means 3 [the 1st day of January, the 1st day of April, the 1st day of July and the 1st day of October] of the year in which it is so prepared or revised:] 4 [Provided that "qualifying date", in relation to the preparation or revision of every electoral roll under this Part in the year 1989, shall be the 1st day of April, 1989.]Open in Lexace · Ask the AI about this section
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