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 43] [Entire Act] State of West Bengal - Subsection Section 43(4) in The West Bengal Municipal Elections Act, 1994 (4)The Municipal Returning Officer shall not reject any nomination paper on the ground of any defect which is not of a substantial character.
