Section 151A — Time limit for filling vacancies referred to in sections 147, 149, 150 and 151.

1 [ 151A. Time limit for filling vacancies referred to in sections 147, 149, 150 and 151 .—Notwithstanding anything contained in section 147, section 149, section 150 and section 151, a bye-election for filling any vacancy referred to in any of the said sections shall be held within a period of six months from the date of the occurrence of the vacancy: Provided that nothing contained in this section shall apply if— (a) the remainder of the term of a member in relation to a vacancy is less than one year; or (b) the Election Commission in consultation with the Central Government certifies that it is difficult to hold the bye-election within the said period.]

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