Section 22(2)(d) in Gorkhaland Territorial Administration Act, 2011

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

(d)that the result of the election in so far as it concerns the returned candidate has been materially affected-

(i)by the improper acceptance of any nomination, or

(ii)by any corrupt practice committed in the interest of the returned candidate by an agent other than his election agent, or

(iii)by the improper reception, refusal or rejection of any vote, or

(iv)by the reception of any vote which is void, or

(v)by any non-compliance with the provisions of this Act or of any rules or orders made thereunder.

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