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 28] [Entire Act] State of Maharashtra - Subsection Section 28(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (b)is, upon the trial of an election petition under section 27, found guilty of any corrupt practice,
