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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(1)(b) in The Punjab Homoeopathic Practitioners Act, 1965

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