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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(6)(iii) in The Bihar State Election Authority Act, 2008

(iii)Any person who contravenes the provisions of clause (i) or clause (ii) shall be punishable with imprisonment which may extend to six months or with fine or with both.