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[Cites 0, Cited by 1] [Section 126A] [Entire Act]

State of Bihar - Subsection

Section 126A(2) in The Bihar Panchayat Raj Act, 2006

(2)No person shall vote at a general or bye election in more than one constituency of the same class, and if a person votes in more than one such constituency, his votes in all such constituencies shall be void.