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[Cites 0, Cited by 9] [Section 80A] [Entire Act]

Union of India - Subsection

Section 80A(2) in The Representation of the People Act, 1951

(2)Such jurisdiction shall be exercised ordinarily by a single Judge of the High Court and the Chief Justice, shall, from time to time, assign one or more Judges for that purpose: Provided that where the High Court consists only of one Judge, he shall try all election petitions presented to that Court.