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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of West Bengal - Subsection

Section 85(5) in The West Bengal Municipal Elections Act, 1994

(5)Notwithstanding anything in sub-sections (2), (3) and (4) if at a general election, the candidate is a contesting candidate in more than one constituency, not more than one of the deposits shall be returned, and the other shall be forfeited.