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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(1)(c) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994

(c)the Judge may, at any stage of the proceedings require the petitioner to give further cash security for payment of the costs incurred or likely to be incurred by any respondent;