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SC: False Declaration Regarding Assets of Candidate, Spouse/Dependents Constitutes Corrupt Practice - (15 Sep 2022)

ELECTION

Supreme Court has held that a false declaration with regard to the assets of a candidate, his/her spouse or dependents, constitutes corrupt practice irrespective of the impact of such a false declaration on the election of the candidate.

Tags : SUPREME COURT   FALSE DECLARATION   CORRUPT PRACTICE  

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