Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 14] [Entire Act] Union of India - Subsection Section 14(2) in The Presidential And Vice-Presidential Elections Act, 1952 (2)The authority having jurisdiction to try an election petition shall be the Supreme Court.
