The Union Cabinet chaired by Prime Minister Narendra Modi has approved the “General Elections to the Lok Sabha 2019” for the issuance of statutory notifications under sub-section(2) of Section 14 of the Representation of the People Act, 1951. It provides for calling upon the parliamentary constituencies to elect Members to the House of the People, on the dates to be recommended by the Election Commission of India in its Proceedings.

Impact:

The issuing of notifications would begin the election process for constituting the Seventeenth House of the People.

[SOURCE: PIB]

Ministry Of Law & Justice

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