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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1)(b) in Rajasthan Municipalities Act, 2009

(b)that any corrupt practice specified in Section 29 has been committed by a returned candidate or his election agent or by any other person, with the consent of a returned candidate or his election agent, or