Section 125A(2) in The Bihar Panchayat Raj Act, 2006
(2)Candidate to furnish information only under the Act and the Rules.- Notwithstanding anything contained in any judgement, decree or order of any court or any direction, order or any other instruction issued by the State Election Commission, no candidate shall be liable to disclose or furnish any such information, in respect of his election, which is not required to be disclosed or furnished under this Act or the rules made thereunder.
