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] Union of India - Section Section 3 in The Disputed Elections (Prime Minister And Speaker) Act, 1977 3. Petitions on respect of disputed elections. No election shall be called in question except by a petition presented in accordance with the provisions of this Act.
