Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Section 100(2)] [Section 100] [Entire Act] Union of India - Subsection Section 100(2)(c) in The Representation of the People Act, 1951 (c)that the candidate and his election agent took all reasonable means for preventing the commission of corrupt practices at the election; and