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

Union of India - Section

Section 16 in The Presidential And Vice-Presidential Elections Act, 1952

16. Relief that may be claimed by the petitioner .-A petitioner may claim either of the following declarations:-

(a)that the election of the returned candidate is void;
(b)that the election of the returned candidate is void and that he himself or any other candidate has been duly elected.