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

State of Chattisgarh - Subsection

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

(b)that the candidate took all reasonable means for preventing the commission of corrupt practice at the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.]; and