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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(iv) in The Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951

(iv)that the elected candidate was declared to be elected by reason of the improper rejection or admission of one or more vote or for any other reason was not duly elected by a majority of valid votes.