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

Union of India - Subsection

Section 11(3) in The Disputed Elections (Prime Minister And Speaker) Act, 1977

(3)The provisions of the Indian Evidence Act, 1872, (1 of 1872) shall, subject to the provisions of this Act, be deemed to apply in all respects to the trial of a petition.