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 0] [Section 5(6)] [Section 5] [Entire Act] Union of India - Subsection Section 5(6)(b) in The Disputed Elections (Prime Minister And Speaker) Act, 1977 (b)any other candidate against whom allegations of any corrupt practice are made in the petition.