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[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(2)(d) in The Representation of the People Act, 1951

(d)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 High Court may decide that the election of the returned candidate is not void.