Section 47(2)(a) in The Punjab Homoeopathic Practitioners Act, 1965

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State of Punjab - Subsection

Section 47(2)(a) in The Punjab Homoeopathic Practitioners Act, 1965

(a)where any charge is made in the petition of any corrupt practice having been committed at the election, recording -

(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election and the nature of corrupt practice: and

(ii)the names of all persons, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that practice; and

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State of Punjab - Subsection

Section 47(2)(a) in The Punjab Homoeopathic Practitioners Act, 1965