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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(4)(b) in The Bodoland Autonomous Council Act, 1993

(b)but for the votes obtained by the returned candidate by corrupt practice, the petitioner or such other candidate would have obtained the majority of the valid votes, the authority as aforesaid shall, after declaring the election of the returned candidate to be void, declare the petitioner or such other candidate, as the case may be, to have been duly elected.