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State of Gujarat - Section

Section 275 in Gujarat High Court Rules, 1993

275. Statement to the Limitation.

- Every election petition shall in addition to the contents required by the Act, contain a statement as to the date of election of the returned candidate or in there be more than one returned candidates at the election and the dates of their election are different, the later of the two dates and shall also show that the election petition is within time as prescribed in Section 81 of the Act.