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 6] [Entire Act] State of Bihar - Subsection Section 6(iii) in The Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951 (iii)Any nomination paper which is not received by the Returning Officer before the date and time appointed therein shall be rejected.
