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 3] [Section 36(2)] [Section 36] [Entire Act] Union of India - Subsection Section 36(2)(c) in The Representation of the People Act, 1951 (c)that the signature of the candidate or the proposer on the nomination paper is not genuine.