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[Cites 0, Cited by 5] [Section 80] [Entire Act]

State of Punjab - Subsection

Section 80(5) in The Punjab State Election Commission Act, 1994

(5)The trial of an election petition shall, so far as is practicable consistently with the interest of justice in respect of the trial be continued from day to day until the conclusion, unless the Election Tribunal finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded in writing.