Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 126A] [Entire Act] State of Bihar - Subsection Section 126A(1) in The Bihar Panchayat Raj Act, 2006 (1)No person shall vote at an election in any constituency if he is subject to any of the disqualifications referred to in the Act.
