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[Cites 0, Cited by 1] [Section 31(7)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(7)(a) in The Gujarat Panchayats Act, 1993

(a)If on the holding of 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 (8) he shall declare the candidate disqualified for the purpose of that election and of such fresh election as may be held under section 33 and shall set aside and election of such candidate if he has been elected.