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[Cites 0, Cited by 0] [Section 477] [Entire Act]

State of Bihar - Subsection

Section 477(b) in The Bihar Municipal Act, 2007

(b)shall set forth full particulars of any corrupt practice that the petitioner alleges including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the Commission of each such practice; and