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5. Mode of elections. (1) Elections under sub-section (1) of section 3 by 1[State] Councils shall be conducted in accordance with rules made in this behalf by the respective 1[State] Governments, and where any dispute arises regarding any such election it shall be referred to the 1[State] Government concerned whose decision shall be final. (2) Other elections under that sub-section shall be conducted in the prescribed manner, and where any dispute arises regarding any such election, it shall be referred to the Central Government whose decision shall be final.    |
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