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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(2)(a) in Karnataka Municipal Corporations Act, 1976

(a)that no such corrupt practice was committed at the election by the candidate or his election agent and every such corrupt practice was committed contrary to the orders and without the consent of the candidate or his election agent;