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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(1)(b) in The Bihar Municipal Election Rules, 2007

(b)each candidate, his election agent and one Polling Agent of each candidate (hereinafter referred to as the Polling Agent) appointed in writing by the candidate, and authorised in this behalf by the Returning Officer;