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Report No. 255

(vii) Section 99

  • In sub-section (1), before the words "High Court", insert the words "election bench of the" instead.
  • In the proviso to sub-section (1), in sub-clauses (a) and (b) both, before the words "the High Court", insert the words "the election bench of" instead.

(viii) Section 100

  • In sub-section (1), before the words "the High Court is of opinion", add the words "the election bench of"; and in sub-clause (iv) of sub-clause (d) of sub-section (1) before the words "the High Court shall declare", add the words "the election bench of".
  • In sub-section (2), after the words, "If in the opinion of", add the words "the election bench of"; and in sub-clause (d) of sub-section (2) before the words "the High Court may decide that", add the words "the election bench of".

(ix) Section 102

In sub-section (b), before the words "the High Court shall decide between", add the words "the election bench of".

(x) Section 109

In sub-section (1), after the words "only by leave of", add the words "the election bench of".

(xi) Section 112

  • In sub-section (2), after the words "under sub-section (1)", add the following words, "the election bench of".
  • In sub-section (3), after the words, "to continue the proceedings upon such terms as", add the words "the election bench of".


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