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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Nagaland - Subsection

Section 45(2)(a) in Nagaland Municipal Act, 2001

(a)That no such corrupt practice was committed at the election by the candidate, and every such corrupt practice was committed contrary to the orders, and without the consent of the candidate;