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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(2)(a) in The Punjab State Election Commission Act, 1994

(a)that no such corrupt practice was committed at the election by the candidate or his election agent, and every such corrupt practice was committed contrary to the orders, and without the consent of the candidate or his election agent;