Section 107(1)(a) in The Jammu and Kashmir Representation of the People Act, 1957

[Cites 0, Cited by 0] [Section 107(1)] [Section 107] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 107(1)(a) in The Jammu and Kashmir Representation of the People Act, 1957

(a)where any charge is made in the petition of any corrupt practice having been committed at the election, recording-

(i)a finding whether any corrupt practice has or has not been proved to have been committed by, or with the consent of, any candidate or his agent at the election, and the nature of the corrupt practice; and

(ii)the names of all person, if any, who have been proved at the trial to have been guilty of any corrupt practice and the nature of that practice ; and

(iii)[ the period, if any, for which a person shall be disqualified ; and] [Inserted by Act No. XXIV of 1975 dated 18-08-1975.]

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State of Jammu-Kashmir - Subsection

Section 107(1)(a) in The Jammu and Kashmir Representation of the People Act, 1957