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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(3) in Bombay Primary Education Act, 1947

(3)All applications received under sub-section (1)-
(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
(b)in which the validity of the election of the same member is in question shall be heard together.