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Representation of the People Act, 1950 14. Definitions In this Part, Unless the context otherwise requires,- (a) "constituency" means an Assembly constituency 46[***]; (b) "qualifying date", in relation to the preparation or revision of every electoral roll under this Part, means 47[the 1st day of January] of the year in which it is so prepared or revised.] 48 [Provided that "qualifying date", in relation to the preparation or revision of every electoral roll under this Part in the year 1989, shall be 1st day of April, 1989.]    |
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