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98. Decision of the High Court.- At the conclusion of the trial of an election petition 1[the High Court] shall make an order- (a) dismissing the election petition; or (b) declaring the election of 4[all or any of the returned candidates] to be void; or (c) declaring the election of 4[all or any of the returned candidates] to be void and the petitioner or any other candidate to have been duly elected. 5*** 6* * * * *    |
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