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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Bihar - Subsection

Section 125(4) in The Bihar Panchayat Raj Act, 2006

(4)The State election Commission or on being authorised by it, the District Election Officer (Panchayat) to assist the Returning Officer (Panchayat) in the discharge of his functions shall appoint one or more Assistant Returning Officer (Panchayat) who shall be an officer of the State Government.