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[Cites 0, Cited by 8] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(4) in The Bihar Panchayat Raj Act, 2006

(4)The election of Pramukh and Up-Pramukh, filling up of vacancies in the said offices and determination of disputes relating to such election shall be in accordance with such Rules or procedure as may be prescribed by the State Election Commission.