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 443] [Entire Act] State of Bihar - Subsection Section 443(1) in The Bihar Municipal Act, 2007 (1)The State Government shall, when so required, for the conduct of election of Municipalities, make available to the State Election Commission, the services of officers and staff in the required numbers.
