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[Cites 0, Cited by 0] [Section 441B(1)] [Section 441B] [Entire Act]

State of Chattisgarh - Subsection

Section 441B(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

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