Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 15 in The Bihar State Election Authority Act, 2008

15. Order as corrupt practices.

- The corrupt practices referred to under this Act shall entail disqualification for membership of any body for a period of five years counting from the date on which the finding of the Prescribed Authority as to such practices takes effect under this Act.