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 101] [Entire Act] State of West Bengal - Subsection Section 101(2) in The West Bengal Panchayat Elections Act, 2003 (2)Where an election petition abates under sub-section (1), the Court shall cause the fact to be published in such manner as he may deem fit.
