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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(2)(a) in The Bihar Municipal Election Rules, 2007

(a)The petition shall be accompanied by a list signed and verified in like manner setting forth full particulars of any corrupt or illegal practice which the petitioner alleges, including as full statements possible as to the names of the parties alleged to have committed any corrupt or illegal practice and the date and place of the commission of each such practice.