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Tel. HC: Constitutional Validity of Section 38(2) of RP Act and Rule 5.7.1 of ECI’s Handbook Upheld - (01 Mar 2024)

ELECTION

Telangana High Court has upheld the constitutional validity of Section 38(2) of the Representation of the People Act, 1951 (RP Act) and Rule 5.7.1 of the Election Commission of India's (ECI) Handbook for Candidates which relate to the preparation of the list of candidates validly nominated.

Tags :   TELANGANA HIGH COURT  SECTION 38(2) OF RP ACT  ELECTION COMMISSION OF INDIA  CONSTITUTIONAL VALIDITY

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