Section 89(1)(b) in The Punjab State Election Commission Act, 1994

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Punjab - Subsection

Section 89(1)(b) in The Punjab State Election Commission Act, 1994

(b)that any corrupt practice has been committed by a returned candidate or his election agent or by other person with the consent of a returned candidate or his election agent; or

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State of Punjab - Subsection

Section 89(1)(b) in The Punjab State Election Commission Act, 1994