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Orissa HC: Amendment to Cure Inherent Defect in EP After End of Limitation Period Can't be Allowed - (05 Sep 2022)

CIVIL

Orissa High Court has held that an amendment application under Order 6, Rule 17 of the Code of Civil Procedure, 1908 cannot be allowed to cure some inherent defects in an election petition (EP), changing its character and nature, after the expiry of the prescribed limitation period.

Tags : ORISSA HIGH COURT   ELECTION PERIOD   AMENDMENT   LIMITATION  

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