Application of Registration of Electors Rules , 1960 to the State of Sikkim

APPLICATION OF REGISTRATION OF ELECTORS RULES, 1960 TO THE STATE OF SIKKIM Notification No. S.O. 425(E), dated the 23rd June, 1976.—In exercise of the powers conferred by section 28 of the Representation of the People Act, 1950 (43 of 1950), the Central Government, in consultation with the Election Commission, hereby makes the following Rules, namely:— 1. Short title.—These Rules may be called the Registration of Electors (Amendment) Rules, 1976. 2. Application of the Registration of Electors Rules, 1960 to Sikkim.—Subject to the provisions of section 25A of the Representation of the People Act, 1950 (43 of 1950), the Registration of Electors Rules, 1960, in so far as they relate to the preparation or revision of the electoral roll of an assembly constituency in a State, shall apply in relation to the preparation or revision of the electoral roll of any assembly constituency in the State of Sikkim.

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