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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Meghalaya - Subsection

Section 18(2)(b) in Meghalaya Municipal Act, 1973

(b)In all other respects the election was free from any corrupt practice on the part of such candidate or any of his agents, than the Judge may find that the election of such candidate is not void.