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[Cites 0, Cited by 319] [Section 86] [Entire Act]

Union of India - Subsection

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.