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[Cites 0, Cited by 0] [Section 49J] [Entire Act]

Union of India - Subsection

Section 49J(5) in Conduct of Elections Rules, 1961

(5)If the presiding officer is of the opinion that the challenge is frivolous or has not been made in good faith, he shall direct that the deposit made under sub-rule (1) be forfeited to Government and in any other case, returned to the challenger at the conclusion of the inquiry.