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 15] [Entire Act] Union of India - Section Section 108 in The Representation of the People Act, 1951 108. Withdrawal of petitions before appointment of Tribunal.— Repealed by the Representation of the People (Amendment) Act, 1966 (47 of 1966), section 45 (w.e.f. 14-12-1966).
