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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(d) in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967

(d)in all other respects the election was free from any corrupt practice on the part of such candidate or any of his agents; then the Election Tribunal may find that the election of such candidate is not void.