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[Cites 0, Cited by 1] [Section 125A(1)] [Section 125A] [Entire Act]

State of Bihar - Subsection

Section 125A(1)(ii) in The Bihar Panchayat Raj Act, 2006

(ii)Prior to six months of filing of nominations, whether the candidate is accused in any pending case, of any offence punishable with imprisonment for more than six months, and in which a charge has been framed or cognizance has been taken by a competent court of law. If so, the details thereof.