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

State of Mizoram - Subsection

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

(b)the candidate and his election agent took all reasonable means tor preventing the commission of corrupt or illegal practices at the election;