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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of West Bengal - Subsection

Section 94(b) in The West Bengal Panchayat Elections Act, 2003

(b)that but for the votes obtained by the returned candidate by corrupt practices the petitioner or such other candidate would have obtained a majority of the valid votes, the Court shall, after declaring the election of the returned candidate to be void, declare the petitioner or such other candidate, as the case may be, to have been duly elected.