Section 18(2)(a) in Assam Municipal Act, 1956

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2)(a) in Assam Municipal Act, 1956

(a)no corrupt practice was committed at such election by the candidate or his election agent and the corrupt practices which were found by the Judge to have been committed were of a trivial, unimportant and limited character and were committed contrary to the orders and without the sanction or connivance of such candidate or his election agent, and

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State of Assam - Subsection

Section 18(2)(a) in Assam Municipal Act, 1956