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Report No. 255 Part VI: Disputes Regarding Elections Chapter I: Interpretation 79. Definitions.- In this Part and in [Part VII] unless the context otherwise requires,- (d) "electoral right" means.... (e) "High Court" means the High Court within the local limits of whose jurisdiction the election to which the election petition relates has been held; wherever applicable, a reference to the High Court in this Part shall also be deemed to include a reference to the 'election bench' designated by the Chief Justice of the relevant High Court in accordance with the procedure prescribed by this Part; (f) "returned candidate" means....    |
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