ACTS OF PARLIAMENT

THE PRESIDENTIAL AND VICE-PRESIDENTIAL ELECTIONS ACT,1952

The presidential and Vice-Presidential

Elections Act, 1952

Arrangement of Sections

Part I

Preliminary

Sections

11. Short title.

12. Definitions.

Part II

.....Conduct of Presidential and Vice-Presidential elections

13. Returning Officer and his assistants.

14. Appointment of dates for nominations, etc

..5. Public notice of election.

1-1.A. Nomination of candidates.

111B. Presentation of nomination papers and requirements for a valid nomination.1
1---
-----C. Deposit.

111D. Notice of nominations and the time and place for their scrutiny.

.----E. Scrutiny of nominations.

16. Withdrawal of candidature.

17. Death of candidate before poll.

18. Procedure in contested and uncontested elections.

19. Manner of voting at elections

10. Counting of votes.

11. Declaration of results.

12. Report of the result.



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