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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(3) in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981

(3)Any person who might himself have been petitioner may, within fourteen days from the date of such publication, apply to be substituted as petitioner, and upon compliance with the conditions as to security as specified in Rule 6 shall be entitled to be so substituted and to continue the proceedings upon such terms as the prescribed authority may think fit.