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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Jharkhand - Subsection

Section 43(4)(b) in The Jharkhand Agricultural Produce Markets Rules, 2000

(b)that but for the vote obtained by the returned candidate by corrupt practice the petitioner or such other candidate would have obtained a majority of the valid votes;