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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108(1)(b) in The Jammu and Kashmir Representation of the People Act, 1957

(b)that any corrupt practice has been committed by a returned candidate or his election agent or any other person with the consent of a returned candidate or his election agent; or