Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 441B(2)] [Section 441B] [Entire Act] State of Chattisgarh - Subsection Section 441B(2)(b) in The Chhattisgarh Municipal Corporation Act, 1956 (b)that the candidate took all reasonable means for preventing the commission of corrupt practices at the election or nominations: and