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Citedby 4 docs
Madan Mohan vs Bankatlal And Ors. on 26 August, 1953
Mubarak Mazdoor vs K.K. Banerji on 11 November, 1957
Bijoyshree Rout Roy vs Madhusudan Panigrahi And Ors. on 28 August, 1985
Meva Ram Arya vs Delhi Administration And Ors. on 6 December, 1983
Gyanendra Kumar Tripathy vs Bhagirathi Badajena & Others on 18 April, 2012

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[Section 86] [Complete Act]
Central Government Act
Section 86(3) in The Representation Of The People Act, 1951.
(3) Where more election petitions than one are presented to the High Court in respect of the same election, all of them shall be referred for trial to the same Judge who may, in his discretion, try them separately or in one or more groups.