Section 141 — Omitted..
The Representation of the People Act, 1951
[ Disqualification arising out of conviction and corrupt practices ]. Omitted by s . 61, ibid . ( w.e.f . 14-12-1966).Open in Lexace · Ask the AI about this section
[ Disqualification arising out of conviction and corrupt practices ]. Omitted by s . 61, ibid . ( w.e.f . 14-12-1966).Open in Lexace · Ask the AI about this section