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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1)(b) in Assam Municipal Act, 1956

(b)the election has not been a free election by reason of the general employment of bribery or undue influence as defined in Chapter IXA of the Indian Penal Code (Act XLV of 1860) or by reason of any form of general intimidation, including any form of social boycott, or