Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(3) in The Bihar Municipal Election Rules, 2007

(3)The alteration of the date or dates under sub-rule (2) shall not affect any action taken prior to such alteration except as the State Election Commission for reasons to be recorded in writing otherwise direct.