Section 191(2)(c) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

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State of Mizoram - Subsection

Section 191(2)(c) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(c)the corrupt or illegal practices mentioned in the report were of a trivial and limited character or took the form of customary hospitality which did not affect the result of the election, and

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State of Mizoram - Subsection

Section 191(2)(c) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974