Section 49(1)(d) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

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(d)that the result of the election, in so far as it concerns the elected person, has been materially affected -

(i)by the improper acceptance of any nomination; or

(ii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void; or

(iii)by any non-compliance with the provisions of this Act or of any rules made under this Act;

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