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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(5)(a) in Bombay Primary Education Act, 1947

(a)If on holding such inquiry the Judge finds that a candidate has for the purpose of the election committed a corrupt practice within the meaning of sub-section (6), he shall declare the candidate disqualified both for the purposes of that election and of such fresh election as may be held under sub-section (2), and shall set aside the election of such candidate if he has been elected.