Section 9(6) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
(6)On or about the date prescribed by the President in this behalf the Returning Officer shall send by registered post to each elector a voting papers in Form III in the case of the electorate mentioned in clauses (e) to (l) of sub-section (1) of Section 3. The voting paper shall be duly signed by the Returning Officer or his signature seal affixed to it by him:Provided that no election shall be invalidated by mason of the non-receipt by an elector of his voting paper.
