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Del. HC: Election Expenditure Not Property Maintained Doesn’t Constitute ‘Corrupt Practice’ - (07 Feb 2025)

ELECTION

Delhi High Court while dismissing an election petition, has held that a candidate failing to maintain proper accounts of election expenditure or inaccurately disclosing the expenditure will not constitute ‘corrupt practice’ under Section 123 of Representation of People Act, 1951.

Tags : DELHI HIGH COURT   CORRUPT PRACTICE   ELECTION PETITION  

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