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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Manipur - Subsection

Section 16(c) in The Manipur (Hill Areas) District Councils Act, 1971

(c)that the result of the election has been materially affected by the improper acceptance of a nomination paper or by the improper acceptance or refusal of a vote or by any other cause.