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[Cites 0, Cited by 0] [Section 15(25)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(25)(ii) in First Statutes of the University of Udaipur

(ii)The Committee while declaring the election of the returned candidate to be void and may also declare that the petitioner or any other candidate, as the case may be, has been duly elected: