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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(2)(c) in The Delhi Municipal Corporation Act, 1957

(c)that in all other respects the election was free from any corrupt practice on the part of the candidate or any of his agents, then, the court may decide that the election of the returned candidate is not void