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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(4) in The Bar Council of Bihar Election Rules, 1968

(4)All disputes arising under the above sub-rule shall be decided by a Tribunal to be known as an Election Tribunal comprising 3 Advocates whose names are on the State Roll and who are of not less than 10 years standing.