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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(i) in The Bihar State Election Authority Act, 2008

(i)bribery as defined in clause (1) of section 123 of the Representation of the People Act, 1951 (Central Act 48 of 1951), for the time being in force;