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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(2)(b) in The Bihar Municipal Election Rules, 2007

(b)The Designated Authority in Rule 103 may, upon such terms as to costs and otherwise as he may direct at any time allow the particulars included in the said list to be amended, or order such further and better particulars in regard to any matter referred to therein to be furnished as may in his opinion, be necessary for the purpose of ensuring a fair and effectual trial of the petition: