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 6(3)] [Section 6] [Entire Act] Bombay Presidency - Subsection Section 6(3)(a) in Bombay Primary Education Act, 1947 (a)in which the validity of the election of members is in question shall as far as possible, be heard by the same Judge, and