Section 18(2)(a) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Meghalaya - Subsection

Section 18(2)(a) in Meghalaya Municipal Act, 1973

(a)no corrupt practice was commuted at such election by the candidate or his election agent and the control practice which were found by the Judge to have been committed were of a trivial un important and limited character and were committed contrary to the orders and without the sanction or connivance of such candidate or his election agent, and

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State of Meghalaya - Subsection

Section 18(2)(a) in Meghalaya Municipal Act, 1973