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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(1)(c) in The Bihar Municipal Election Rules, 2007

(c)a caste certificate as a proof of belonging to the Scheduled Caste/ Schedule Tribes/Backward Classes issued by Block Development Officer/Sub-divisional Officer/District Magistrate in case of nomination being filed by a candidate who wants to avail of the benefits of the reservation of seats and amount of nomination fee available to the members of the Scheduled Caste/Scheduled Tribes/Backward Classes.