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[Cites 0, Cited by 0] [Section 447] [Entire Act]

State of Bihar - Subsection

Section 447(iii) in The Bihar Municipal Act, 2007

(iii)conceals any information, in his nomination paper or in his affidavit which is required to be delivered, as the case may be, shall, notwithstanding anything contained in any other law for the time being in force, be punishable with imprisonment for a term which may extend to one year or with fine, or with both.