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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2)(ia) in The Punjab Agricultural Produce Markets Act, 1961

(ia)[ the definition of the practices at elections held under the provisions of this Act which are to be deemed to be corrupt and the ground or grounds which will constitute failure of justice ; [Added by Punjab Act 34 of 1976.]