Section 23(3)(a) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

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State of Madhya Pradesh - Subsection

Section 23(3)(a) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

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

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

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

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State of Madhya Pradesh - Subsection

Section 23(3)(a) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995