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[Cites 0, Cited by 0] [Section 60B(2)] [Section 60B] [Entire Act]

State of Tamilnadu - Subsection

Section 60B(2)(a) in The Madurai City Municipal Corporation Act, 1971

(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;