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SC: Verifying Affidavit in Support of Election Petition Need Not be Thrown Out on Wrong Form - (16 Dec 2021)

Supreme Court has held that the verifying affidavit in support of election petition need not be thrown out merely because it is not in Form 25 as prescribed under Rule 94A of Conduct of Election Rules, 1961.

Tags : SUPREME COURT   VERIFYING AFFIDAVIT IN SUPPORT OF ELECTION PETITION  

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