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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(2)(b) in Gorkhaland Territorial Administration Act, 2011

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