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 18] [Entire Act] State of Jharkhand - Subsection Section 18(i) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951 (i)that the elected candidate induced by fraud, intentional misreprentation, coercion or threat of injury to any voter to give or to refrain from giving a vote;
