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[Cites 0, Cited by 140] [Section 83(1)] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(1)(b) in The Representation of the People Act, 1951

(b)shall set forth full particulars of any corrupt practice that the petitioner alleges including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice; and