Section 5(6)(a) in The Disputed Elections (Prime Minister And Speaker) Act, 1977

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Union of India - Subsection

Section 5(6)(a) in The Disputed Elections (Prime Minister And Speaker) Act, 1977

(a)where the petitioner, in addition to claiming a declaration that the election of all or any of the returned candidates is void, claims a further declaration that he himself or any other candidate has been duly elected, all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and

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Union of India - Subsection

Section 5(6)(a) in The Disputed Elections (Prime Minister And Speaker) Act, 1977