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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(2)(a) in Gauhati 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 order; and without the consent of the candidate;