Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Bihar - Section

Section 22 in The Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951

22.

The State Government may, of its own motion, or on objection made declare any election that has been held to the void on account of any corrupt practice or other sufficient cause and may call on the electorate to make a fresh election.The decision of the State Government under this rule shall be final.