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 0] [Section 104] [Entire Act] State of Bihar - Subsection Section 104(b) in The Bihar Municipal Election Rules, 2007 (b)that, but for the votes obtained by the returned candidate by corrupt or illegal practices, the petitioner such other candidate would have obtained a majority of valid votes; or
