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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(b) in The Bihar State Election Authority Act, 2008

(b)has no good reason or justification for the failure, the State Election Authority shall by order declare him to be disqualified and any such person shall be disqualified for a period of three years from the date of the order.