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[Section 3(b)] [Section 3] [Complete Act]
Central Government Act
Section 3(b)(ii) in The Election Laws (Amendment) Act, 2003
(ii) the wife of any such person to whom the provisions of sub- section (3) of section 20 of the 1950-Act apply and such wife being ordinarily residing with that person in terms of sub- section (6) of that section;