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[Cites 0, Cited by 0] [Section 21(10)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(10)(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(i)for the purpose of such computation, no vote shall be reckoned as valid if the Judge finds that any corrupt practice was committed by any person known or unknown in giving or obtaining it;