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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(3)(c) in Chandigarh Panchayat Election Rules, 1994

(c)that in all other respects the election was free from any corrupt practice on the part of the candidate or any of his agents, then, the Tribunal may decide that the election of the returned candidate is not void.