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[Cites 0, Cited by 31] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(a) in The Representation of the People Act, 1951

(a)where the petitioner, in addition to claiming declaration that the election of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected, all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and