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SC Issues Notice on Plea for Declaring Elections Invalid If Maximum Voters Opt for NOTA - (15 Mar 2021)

ELECTION

Supreme Court has issued notice on a Public Interest Litigation to direct the Election Commission of India to use its plenary power under Article 324 of the Constitution of India, 1949 to nullify the election result and hold fresh elections, if maximum votes have been polled in favour of NOTA in a particular constituency, and restrict the candidates who have participated in the invalidated election from contesting the fresh election.

Tags : SUPREME COURT   INVALID ELECTIONS  

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