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[Cites 0, Cited by 0] [Section 445(1)] [Section 445] [Entire Act]

State of Bihar - Subsection

Section 445(1)(ii) in The Bihar Municipal Act, 2007

(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.