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 71] [Entire Act] State of Himachal Pradesh - Section Section 162 in The Himachal Pradesh Panchayati Raj Act, 1994 162. Election petitions. - No election under this Act shall be called in question except by an election petition presented in accordance with the provisions of the Chapter.
