Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 83] [Section 36] [Entire Act] Union of India - Subsection Section 36(4) in The Representation of the People Act, 1951 (4)The returning officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.
