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The Chief Election Commissioner and Other Election Commissioners (Appointment, Conditions of Service and Term of Office) Act, 2023 Chapter I Preliminary 1. Short title and commencement.- (1) This Act may be called the Chief Election Commissioner and other Election Commissioners (Appointment, Conditions of Service and Term of Office) Act, 2023. (2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. 1. 2nd day of January, 2024, vide notification No. S.O. 35 (E), dated 2nd day of January, 2024, see Gazette of India, Extraordinary, Part II, sec. 3 (ii).    |
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