Section 32 — Nomination of candidates for election.

The Representation of the People Act, 1951
Any person may be nominated as a candidate for election to fill a seat 1 *** if he is qualified to be chosen to fill that seat under the provisions of the Constitution and this Act 2 *** 3 [or under the provisions of the Government of Union Territories Act, 1963 (20 of 1963), as the case may be.]

Official Hindi (PDF) ↗

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