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] [Section 9] [Entire Act] Union of India - Subsection Section 9(1) in The Disputed Elections (Prime Minister And Speaker) Act, 1977 (1)The Election Commission shall, as soon as may be after the receipt of a petition under section 5, forward it to the Authority for trying the petition.
