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 80A] [Entire Act] Union of India - Subsection Section 80A(1) in The Representation of the People Act, 1951 (1)The Court having jurisdiction to try an election petition shall be the High Court.
