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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(g) in Bihar Hindu Religious Trusts Rules, 1952

(g)Votes shall be counted by or under the supervision of the Returning Officer, and each candidate or one representative of each authorised in writing by the candidate shall have a right to be presented at the time of counting.