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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(2)(c) in Karnataka Municipal Corporations Act, 1976

(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.