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[Cites 0, Cited by 16] [Section 176(4)] [Section 176] [Entire Act]

State of Haryana - Subsection

Section 176(4)(b) in Haryana Panchayati Raj Act, 1994

(b)If, in any case to which [clause (a) or clause (aa)] [Substituted by Haryana Act No. 17 of 2001 w.e.f. 1.5.2000.] does not apply, the validity of an election is in dispute between two or more candidates, the court shall after a scrutiny and computation of the votes recorded in favour of each candidate, declare the candidate who is found to have the largest number of valid votes in his favour, to have been duly elected :