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[Cites 0, Cited by 0] [Section 479(2)] [Section 479] [Entire Act]

State of Bihar - Subsection

Section 479(2)(c) in The Bihar Municipal Act, 2007

(c)that in all other respects the election was free from any corrupt practice on the part of the candidate or any of his agent; then the Prescribed Authority may decide that the election of the returned candidate is not void.