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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(1)(v) in The Bihar Municipal Election Rules, 2007

(v)that the candidate or any proposer or seconder is not identical with the person whose electoral number is given in the nomination paper as the number of such candidate, proposer or seconder, as the case may be, or