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 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(d) in Presidential And Vice-Presidential Elections Rules, 1952

(d)that the nomination paper has not been duly completed and the defect or irregularity is of a substantial character; or