Section 47(1)(d) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

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(d)that the result of the election, in so far as it concerns the elected person has been materially affected,-

(i)by the improper acceptance of any nomination ; or

(ii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void ; or

(iii)by any non-compliance with the provisions of this Act or of any rules made under this Act;

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