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[Cites 0, Cited by 171] [Section 100(1)] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(1)(d) in The Representation of the People Act, 1951

(d)that the result of the election, in so far as it concerns a returned candidate, has been materially affected—
(i)by the improper acceptance or any nomination, or
(ii)by any corrupt practice committed in the interests of the returned candidate 5by an agent other than his election agent, or
(iii)by the improper reception, refusal or rejection of any vote or the reception of any vote which is void, or
(iv)by any non-compliance with the provisions of the Constitution or of this Act or of any rules or orders made under this Act, the High Court shall declare the election of the returned candidate to be void.