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 59] [Entire Act] State of Assam - Subsection Section 59(b) in Gauhati Municipal Corporation Act, 1971 (b)"Corrupt practice" means any of the practices so defined in the Representation of Peoples Act, 1951 as amended from time to time;
