The Hindu Marriage Act, 1955

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Section 171, [Repealed

Section 112, Abatement of election petitions

Section 116, Abatement or substitution on death of respondent

Section 77, Account of election expenses and maximum thereof

Section 57, Adjournment of poll in emergencies

Section 58A, Adjournment of poll or countermanding of election on the ground of booth capturing

Section 39A, Allocation of equitable sharing of time

Section 95, Answering of criminating questions and certificate of indemnity

Section 116A, Appeals to Supreme Court

Section 76, Application of Chapter

Section 47, Appointment of counting agents

Section 30, Appointment of dates for nominations, etc

Section 46, Appointment of polling agents

Section 26, Appointment of presiding officers for polling stations

Section 22, Assistant returning officers

Section 50, Attendance of a contesting candidate or his election agent at polling stations, and performanceby him of the functions of a polling agent or counting agent

Section 134, Breaches of official duty in connection with elections

Section 33B, Candidate to furnish information only under the Act and the rules

Section 147, Casual vacancies in the Council of States

Section 149, Casual vacancies in the House of the People