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[Cites 0, Cited by 0] [Section 178(2)] [Section 178] [Entire Act]

State of Kerala - Subsection

Section 178(2)(c) in Kerala Municipality Act, 1994

(c)that in other respects the election was free from any corrupt practice on the part of the candidate or any of his agents, then, the court may decide that the election of the returned candidate is not void.