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 20] [Entire Act] State of Jharkhand - Subsection Section 20(a) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951 (a)on the ground that the name of any person qualified to vote has been omitted from or the name of any qualified person has been inserted in the Electoral roll;
