Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 441B(2)] [Section 441B] [Entire Act]

State of Chattisgarh - Subsection

Section 441B(2)(a) in The Chhattisgarh Municipal Corporation Act, 1956

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