Section 441D(3)(a) in The Chhattisgarh Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 441D(3)] [Section 441D] [Entire Act]

State of Chattisgarh - Subsection

Section 441D(3)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)where any charge is made in the petition of any corrupt practice having been committed at the election or nominations, recording-

(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election or nominations, and the nature of that corrupt practice; and

(ii)the name of all persons, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that practice; and

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State of Chattisgarh - Subsection

Section 441D(3)(a) in The Chhattisgarh Municipal Corporation Act, 1956