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[Cites 0, Cited by 0] [Section 178(2)] [Section 178] [Entire Act]

State of Kerala - Subsection

Section 178(2)(a) in Kerala Municipality Act, 1994

(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 without the consent, of the candidate or his election agent;