1 *** In this Act, unless the context otherwise requires,-- (a) "article" means an article of the Constitution; (b) "Assembly constituency" means a constituency provided 2 [by law] for the purpose of elections to the Legislative Assembly of a State; (c) "Council constituency" means a constituency provided 3 [by law] for the purpose of elections to the Legislative Council of a State; 4 * * * * (d) "Election Commission" means the Election Commission appointed by the President under article 324; (e) "order" means an order published in the Official Gazette; (f) "Parliamentary constituency" means a constituency provided 5 [by law for the purpose of elections to the House of the People; 6 * * * * (g) "person" does not include a body of persons; (h) "prescribed" means prescribed by rules made under this Act; 7 [(i) "State" includes a Union territory;] (j) "State Government", in relation to a Union territory, means the administrator thereof. 8 * * * * *Open in Lexace · Ask the AI about this section
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