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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(2)(c) in The Chhattisgarh Municipalities Act, 1961

(c)that in all other respects the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] was free from any corrupt practice on the part of the candidate or any of his agents;