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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(2) in The Jharkhand Agricultural Produce Markets Rules, 2000

(2)by any corrupt practice committed in the interest of the returned candidate by a person other than that candidate or his election agent or a person acting with consent of such candidate or his election agent, or