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[Cites 0, Cited by 4] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(2) in The Representation of the People Act, 1951

(2)Where an application for withdrawal is made under sub-section (1), notice thereof fixing a date for the hearing of the application shall be given to all other parties to the petition and shall be published in the Official Gazette.