98. Decision of the High Court. 1 [the High Court].-- (1) 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 2 [all or any of the returned candidates] to be void; or (c) declaring the election of 2 [all or any of the returned candidates] to be void and the petitioner or any other candidate to have been duly elected. 3 *** 4 * * * * *Open in Lexace · Ask the AI about this section
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