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[Cites 0, Cited by 0] [Section 441B(2)] [Section 441B] [Entire Act]

State of Chattisgarh - Subsection

Section 441B(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)that in all other respects the election or nominations was free from any corrupt practice on the part of the candidate or any of his agents.