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 58] [Entire Act] State of Bihar - Subsection Section 58(2) in The Bihar Municipal Election Rules, 2007 (2)If the Counting Agent of the candidate dies before the completion of the counting then the candidate or his Election Agent may appoint a new Counting Agent under sub-rule (1) of Rule 57.
