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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(iii) in Orissa Municipal Act, 1950

(iii)A corrupt practice shall be deemed to have been committed by a candidate if it has been committed with the knowledge or consent or by a person who is acting under the general or special authority of such candidate with reference to the election;