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 49(6)] [Section 49] [Entire Act] State of Bihar - Subsection Section 49(6)(iv) in The Bar Council of Bihar Election Rules, 1968 (iv)To set aside the election of the candidate who either by himself or through his agent is guilty of corrupt practices.