Section 89(1)(d) in The Punjab State Election Commission Act, 1994

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

(d)that the result of the election, in so far as it concerns a returned candidate, has been materially affected,-

(i)by the improper acceptance of any nomination; or

(ii)by any corrupt practice committed in the interest of the returned candidate by an agent other than this election agent; or

(iii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void; or

(iv)by any non-compliance with the provisions of the Constitution of India or of this Act or of any rules or orders made under this Act;

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