1 [ 20A. Special provisions for citizens of India residing outside India .—(1) Notwithstanding anything contained in this Act, every citizen of India (a) whose name in not included in the electoral roll; (b) who has not acquired the citizenship of any other country; and (c) who is absenting from his place of ordinary residence in India owing to his employment, education or otherwise outside India (whether temporarily or not), shall be entitled to have his name registered in the electoral roll in the constituency in which his place of residence in India as mentioned in his passport is located. (2) The time within which the name of persons referred to in sub-section (1) shall be registered in the electoral roll and the manner and procedure for registering of a person in the electoral roll under sub-section (1) shall be such as may be prescribed. (3) Every person registered under this section shall, if otherwise eligible to exercise his franchise, be allowed to vote at an election in the constituency.]Open in Lexace · Ask the AI about this section
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