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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Chattisgarh - Subsection

Section 316(1) in High Court of Chhattisgarh Rules, 2005

(1)As soon as may be, after an Election Petition has been presented and registered, it shall be placed before the Judge for such orders as may be required to be passed under Section 86 of the Act.