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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)that any corrupt practice has been committed by returned candidate or his agent or by any other person with the consent of a returned candidate or his agent; or