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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Bihar - Subsection

Section 139(2)(c) in The Bihar Panchayat Raj Act, 2006

(c)that in all other respects the election was free from any corrupt practice on the part of the candidate or any of his agent; then the Prescribed Authority may decide that the election of the returned candidate is not void.