Section 47(3) in The Jammu and Kashmir Representation of the People Act, 1957
(3)Nothing contained in clause (b) or clause (c) of sub-section (2) shall be deemed to authorise the rejection of the nomination of any candidate on the ground of any irregularity in respect of nomination paper if the candidate has been dully nominated by means of another nomination paper in respect of which no irregularity has been committed.
