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 91] [Entire Act] State of West Bengal - Subsection Section 91(c) in The West Bengal Panchayat Elections Act, 2003 (c)declaring the election of all or any of the returned candidate's to be void and the petitioner or any other candidate to have been duly elected.
