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 131] [Entire Act] State of Bihar - Subsection Section 131(4) in The Bihar Panchayat Raj Act, 2006 (4)This Section shall not apply to any elector whose absence may cause danger or substantial loss in respect of the employment in which he is engaged.
