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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(1) in The Bihar Municipal Election Rules, 2007

(1)No person shall be allowed to be present at the counting of the votes except the Returning Officer and such persons as he may appoint to assist to, in the counting of votes, and each candidate and one representative of each candidate authorised in writing by the candidate.