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 21S] [Entire Act] State of Bihar - Subsection Section 21S(5) in The Bihar Co-operative Societies Rules, 1959 (5)Any contesting candidate or his authorised agent may challenge the identity of the voter before the issue of the ballot paper on payment of a fee of rupee one for each challenge.
