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Orissa HC Upholds Constitutional Validity of Section 34 RP Act - (02 May 2022)

CONSTITUTION

Orissa High Court upheld the Constitutional validity of Section 34 of the Representation of the People Act, 1951 that specifies that eligible citizens can contest the election of the State Legislative Assembly only if each of them deposits Rs.10,000/- and Rs.25,000/ for being a Member of Parliament.

Tags : ORISSA HIGH COURT   SECTION 34   REPRESENTATION OF THE PEOPLE ACT   1951   STATE LEGISLATIVE ASSEMBLY   MEMBER OF PARLIAMENT  

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