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[Cites 0, Cited by 0] [Section 441B(2)] [Section 441B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 441B(2)(a) in The M.P. Municipal Corporation Act, 1956

(a)that no such corrupt practice was committed at the election or [nominations] [Substituted by M.P. Act of 16 of 1994.] by the candidate, and every such corrupt practice was committed contrary to the instructions, and without the consent of the candidate;