Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Bihar - Subsection Section 5(ii) in The Bihar Digambar Jain Religious Trusts Rules, 1955 (ii)No election shall be invalidated by reason that the ballot paper duly sent to an elector under these Rules has not been received by him.
