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 50] [Entire Act] State of Bihar - Subsection Section 50(f) in The Bar Council of Bihar Election Rules, 1968 (f)his election is declared invalid by the Tribunal of Advocates constituted under rule 47; or
