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[Cites 0, Cited by 1] [Section 175(1)] [Section 175] [Entire Act]

State of Himachal Pradesh - Subsection

Section 175(1)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(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