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[Cites 0, Cited by 0] [Section 59(4)] [Section 59] [Entire Act]

State of Assam - Subsection

Section 59(4)(b) in The Deori Autonomous Council Act, 2005

(b)but for the votes obtained by the returned candidate by corrupt practice the petitioner or such other candidates would have been 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.