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

State of Bihar - Subsection

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

(iii)The assets (including movable, immovable and bank balances, etc.) of a candidate, and of his/her spouse and that of dependents.