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 14] [Section 98] [Entire Act] Union of India - Subsection Section 98(c) in The Representation of the People Act, 1951 (c)declaring the election of all or any of the returned candidates to be void and the petitioner or any other candidate to have been duly elected.
