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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Manipur - Subsection

Section 18(2)(b) in The Manipur (Hill Areas) District Councils Act, 1971

(b)that but for the votes obtained by the returned candidate, the petitioner or such other candidate would have obtained a majority of the valid votes,