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 158B] [Entire Act] State of Himachal Pradesh - Subsection Section 158B(3) in The Himachal Pradesh Panchayati Raj Act, 1994 (3)In this section, the expression "election matter" means any matter intended or calculated to influence or affect the result of an election.
