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[Cites 0, Cited by 14] [Section 80] [Entire Act]

State of Punjab - Subsection

Section 80(6) in The Punjab State Election Commission Act, 1994

(6)Every election petition shall be tried as expeditiously as possible and every endeavour shall be made to conclude the trial within a period of six months from the date on which the election petition is presented to the Election Tribunal for trial.