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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(1)(b) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(b)that any corrupt practice has been committed by the elected person or his agent or by any other person with the consent of the elected person or his agent; or