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[Cites 0, Cited by 23] [Entire Act]

Union of India - Section

Section 119 in The Representation of the People Act, 1951

119. Costs.—

Costs shall be in the discretion of the High Court: Provided that where a petition is dismissed under clause
(a)of section 98, the returned candidate shall be entitled to the costs incurred by him in contesting the petition and accordingly the High Court shall make an order for costs in favour of the returned candidate.