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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Bihar - Subsection

Section 139(2)(a) in The Bihar Panchayat Raj Act, 2006

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