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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(2)(a) in The Bihar Panchayat Election Rules, 2006

(a)If the candidate is disqualified for being elected to any post by or [under the Act] [The word as 'Ordinance' has been Subs, by Rule 6 of the Amdt. Rules 2007 As 'Act'. Published in Bihar Gazette (Extra-ordinary) dated 4.12.2007.];