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[Cites 0, Cited by 11] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(3) in The Representation of the People Act, 1951

(3)Where more election petitions than one are presented to the High Court in respect of the same election, all of them shall be referred for trial to the same Judge who may, in his discretion, try them separately or in one or more groups.