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[Cites 0, Cited by 0] [Section 191(2)] [Section 191] [Entire Act]

State of Mizoram - Subsection

Section 191(2)(a) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(a)no corrupt or illegal practice was committed at the election by the candidate or election agent, and the corrupt or illegal practices mentioned in the report were committed contrary to the orders, and without the sanction or connivance of the candidate or his election agent;