Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 271] [Entire Act] State of Gujarat - Subsection Section 271(d) in Gujarat High Court Rules, 1993 (d)"the Judge" shall mean the Judge of the High Court of Gujarat at Ahmedabad who has been assigned by the Chief Justice under sub-section (2) of Section 80-A of the Representation of the People Act, 1951. for the trial of Election petitions.
