Section 18(2)(a) in Karnataka Panchayat Raj Act, 1993

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State of Karnataka - Subsection

Section 18(2)(a) in Karnataka Panchayat Raj Act, 1993

(a)where any charge is made in the petition of the corrupt practice having been committed at the election, recording,-

(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election and the nature of that corrupt practice; and

(ii)the names of all persons, if any, who have been proved at the trail to have been guilty of any corrupt practice and the nature of that practice; and

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State of Karnataka - Subsection

Section 18(2)(a) in Karnataka Panchayat Raj Act, 1993