Section 89(2)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(a) in The Orissa Municipal Corporation Act, 2003

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

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State of Odisha - Subsection

Section 89(2)(a) in The Orissa Municipal Corporation Act, 2003