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 0] [Entire Act] State of Chattisgarh - Section Section 315 in High Court of Chhattisgarh Rules, 2005 315. Where more Election Petitions than one are presented in respect of the same election, the Judge may, in his discretion, try them separately or in one or more groups.
