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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(3) in Gauhati Municipal Corporation Act, 1971

(3)An election petition calling in question any such election may be presented on one or more of he grounds specified in Section 62, by any candidate at such election or, by any elector of the ward concerned;