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 15(15)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(15)(ii) in First Statutes of the University of Udaipur

(ii)That any corrupt practice mentioned/below has been committed by the returned candidate or his counting agent or any other person with the consent of returned candidate or his counting agent.