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[Cites 0, Cited by 1] [Section 100(2)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(2)(a) in The Representation of the People Act, 1951

(a)that no such corrupt practice was committed at the election by the candidate or his election agent, and every such corrupt practice was committed contrary to the orders, and 8without the consent, of the candidate or his election agent;