Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(90) in The Bihar Municipal Act, 2007 (90)"State Election Commission" means the State Election Commission constituted under Section 123 of the Bihar Panchayati Raj Act, 2006 read with Article 243-ZA of the Constitution of India.
