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Kar. HC: Can’t Consider Party’s Declaration, Promise of Policies as Corrupt Practise under RP Act - (27 Apr 2024)

ELECTION

Kar. HC has observed that declaration by a party regarding implementation of policy whether it is sound or not cannot be considered as a corrupt practice under Section 123 of the Representation of People Act, 1951(RP Act) and it is for voters to enlighten themselves about viability of said promises.

Tags : KARNATAKA HIGH COURT   CORRUPT PRACTISE   SECTION 123 OF RP ACT  

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