Section 21(2)(b) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

(b)that the candidate look all reasonable means for preventing the commission of corrupt practice at the election; and

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