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Bombay HC: Candidate Disclosing Information about Second Spouse No Ground to Unseat Him - (25 Jun 2025)

ELECTION

Bombay High Court has stated that if a candidate’s religion allows polygamy and such candidate discloses details of second spouse in Form 26 Affidavit then it will not disqualify him from contesting elections nor would he be unseated later.

Tags : BOMBAY HIGH COURT   FORM 26 AFFIDAVIT   SECOND SPOUSE  

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