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[Cites 0, Cited by 3] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3) in The Representation of the People Act, 1951

(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 a nomination paper, if the candidate has been duly nominated by means of another nomination paper in respect of which no irregularity has been committed.