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[Cites 0, Cited by 0] [Section 116(3)] [Section 116] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 116(3)(c) in The Jammu and Kashmir Representation of the People Act, 1957

(c)a person who might himself have been a petitioner may, within fourteen days of such publication, apply to be substituted as petitioner in place of the party withdrawing, and upon compliance with the conditions, if any, as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the High Court may deem fit.]