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 103] [Entire Act] State of Bihar - Subsection Section 103(2) in The Bihar Municipal Election Rules, 2007 (2)Such election petition shall be filed within thirty days from the date of publication of the results of Councillors or Chief Councillor/Deputy Chief Councillor, as the case may be.
