Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Union of India - Subsection Section 16(c) in The Disputed Elections (Prime Minister And Speaker) Act, 1977 (c)declaring the election of all or any of the returned candidates to be void and the petitioner or any other candidate to have been duly elected.
