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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(3)(a) in Chandigarh Panchayat Election Rules, 1994

(a)that no such corrupt practice was committed at the election by the candidate and every such corrupt practice was committed contrary to the orders, and without the consent of the candidate;