Section 59(2)(d) in The Deori Autonomous Council Act, 2005

[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

(d)that the result of the election in so far as it concerns the returned candidates 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 his election agent; or

(iii)by improper reception, refusal or rejection of any vote; or

(iv)by reception of any vote which is void; or

(v)by any non-compliance with the provisions of this Act, or of any rules or order made thereunder.

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