July 14,2017:
On Friday, the Supreme Court asked Centre to apprise Apex Court within a week as to whether it is going to amend Election Law or rules for enabling the Non-Resident Indians (NRIs) to vote in the Polls.
Supreme Court noted submission that the NRIs can be allowed to vote through the postal ballot by either changing Representation of People Act, 1950 or by amending rules made under RP Act.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!