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[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Bihar - Subsection

Section 51(3)(b) in The Bihar Industrial Disputes Rules, 1961

(b)The petitioner or any other candidate may be declared duly elected, if it is proved that he in fact received a majority of valid votes or but for the votes obtained by corrupt practice, would have obtained a majority of valid votes.