Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49J(3)] [Section 49J] [Entire Act]

Union of India - Subsection

Section 49J(3)(a) in Conduct of Elections Rules, 1961

(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence of proof of his identity;