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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of West Bengal - Subsection

Section 93(2)(c) in The West Bengal Panchayat Elections Act, 2003

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