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 449] [Entire Act] State of Bihar - Subsection Section 449(2) in The Bihar Municipal Act, 2007 (2)No person shall vote at a general or bye election in more than one constituency of the same class, and if a person votes in more than one such constituency, his votes in ail such, constituencies shall be void.
