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[Cites 0, Cited by 6] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(2) in The Representation of the People Act, 1951

(2)As soon as may be after an election petition has been presented to the High Court, it shall be referred to the Judge or one of the Judges who has or have been assigned by the Chief Justice for the trial of election petitions under sub-section (2) of section 80A.