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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(2)(vi) in The Sikh Gurdwaras Act, 1925

(vi)making void the election of any person proved to have been guilty of a corrupt practice or to have connived at or abetted the commission of, a corrupt practice or whose agent has been so proved guilty, or the result of whose election has been materially affected by the breach of any law or rule for the time being in force;