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Citedby 43 docs - [View All]
C. Veerabhadraiah vs C. Channigappa And Ors. on 6 February, 2001
Prasanna Kumar Patasani vs Janaki Ballav Pattnaik on 13 November, 1996
Shri Mange Ram Garg vs Hari Shankar Gupta & Ors on 27 July, 2009
Raj Narain vs Smt. Indira Nehru Gandhi And Anr on 15 March, 1972
G. Shankaregowda vs Rathan Singh on 26 March, 1992

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[Section 86] [Complete Act]
Central Government Act
Section 86(5) in The Representation Of The People Act, 1951.
(5) The High Court may, upon such terms as to costs and other- wise as it may deem fit, allow the particulars of any corrupt practice alleged in the petition to be amended or amplified in such manner as may in its opinion be necessary for ensuring a fair and effective trial of the petition, but shall not allow any amendment of the petition which will have the effect of introducing particulars of a corrupt practice not previously alleged in the petition.