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 2] [Entire Act] State of Jharkhand - Subsection Section 2(m) in The Jharkhand Area Autonomous Council Act, 1994 (m)"State Election Commission" means the State Election Commission constituted under section 136 of the Bihar Panchayat Raj Act, 1993 (Bihar Act 19 of 1993);
