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 16] [Section 136(1)] [Section 136] [Entire Act] State of Bihar - Subsection Section 136(1)(b) in The Bihar Panchayat Raj Act, 2006 (b)is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State :