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Citedby 2 docs
Satrughna Sahu vs Bijoyananda Patnaik And Ors. on 28 March, 1962
Mohd. Abubakkar Siddique vs Mustafa Shahidul Islam & Ors. on 18 January, 2000

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[Section 110(3)] [Section 110] [Complete Act]
Central Government Act
Section 110(3)(b) in The Representation Of The People Act, 1951.
(b) the High Court shall direct that the notice of withdrawal shall be published in the Official Gazette and in such other manner as it may specify and thereupon the notice shall be published accordingly;