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[Cites 0, Cited by 0] [Section 445] [Entire Act]

State of Bihar - Subsection

Section 445(4) in The Bihar Municipal Act, 2007

(4)If any rival candidate furnishes information to the contrary by means of a duly sworn affidavit, then such affidavit of the rival candidate shall also be disseminated along with the affidavit of the candidate concerned in the manner directed above.