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

State of Haryana - Subsection

Section 17(2)(c) in Haryana Municipal Corporation Act, 1994

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