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Citedby 169 docs - [View All]
Satya Narain vs Dhaja Ram And Ors. on 22 December, 1972
B.S. Yadiyurappa vs Mahalingappa And Others on 3 November, 2000
T. Phungzathang vs Hangkhanlian And Ors. on 27 June, 2000
Delkar Mohanbhai Sanjibhai vs Patel Natubhai Gomanbhai & Ors on 19 March, 2010
T.M. Jacob vs C. Poulose & Ors on 15 April, 1999

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[Section 86] [Complete Act]
Central Government Act
Section 86(1) in The Representation Of The People Act, 1951.
(1) The High Court shall dismiss an election petition which does not comply with the provisions of section 81 or section 82 or section 117. Explanation.- An order of the High Court dismissing an election petition under this sub- section shall be deemed to be an order made under clause (a) of section 98.