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[Cites 0, Cited by 0] [Section 54B(2)] [Section 54B] [Entire Act]

State of Tamilnadu - Subsection

Section 54B(2)(a) in Chennai City Municipal Corporation Act, 1919

(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;