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 87] [Entire Act] State of Jammu-Kashmir - Subsection Section 87(b) in The Jammu and Kashmir Representation of the People Act, 1957 (b)"costs" means all costs, charges and expenses of, or incidental to a trial of an election petition;
