Section 39(1)(d) in The Representation Of The People Act, 1951.

Central Government Act

(d) the date or dates on which a poll shall, if necessary, be taken, which or the first, of which shall be a date not earlier

1. Subs. by Act 27 of 1956, s. 21, for s. 38.

2. Subs. by s. 22, ibid., for s. 39.

3. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Part C State".

4. Subs. by Act 40 of 1961, s. 1 1, for" tenth day" (w. e. f. 20- 9- 196 1).

5. Subs. by Act 47 of 1966, s. 30, for" the second day after" (w. e. f. 14- 12- 1966 ).

6. Subs. by s. 30, ibid., for" the third day" (w. e. f. 14- 12- 1966 ).

7. Subs. by Act 21 of 1996, s. 8 (w. e. f. 1- 8- 1996 ).

than the seventh day after the last date for the withdrawal of candidatures; and