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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(2)(a) in The West Bengal Panchayat Elections Act, 2003

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