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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(1)(e) in The Bombay Provincial Municipal Corporations Act, 1949

(e)the publication by a candidate or his agent or by any other person with the connivance of the candidate or his agent of any statement of fact which is false, and which he either believes to be false or does not believe to be true, in relation to the personal character or conduct of any candidate, being a statement reasonably calculated to prejudice the prospects of that candidate's election;