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[Cites 0, Cited by 13] [Section 110(3)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(3)(c) in The Representation of the People Act, 1951

(c)a person who might himself have been a petitioner may, within fourteen days of such publication, apply to be substituted as petitioner in place of the party withdrawing, and upon compliance with the conditions, if any, as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the High Court may deem fit.