(2)If in the opinion of the Election Tribunal, a returned candidate has been guilty by an agent of any corrupt practice, but the Election Tribunal is satisfied.(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;(b)That the candidate took all reasonable means for preventing the commission of corrupt practices at the election; and(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 Election Tribunal may decide that the election of the returned candidate is no void.
