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[Cites 0, Cited by 0] [Section 457(2)] [Section 457] [Entire Act]

State of Bihar - Subsection

Section 457(2)(b) in The Bihar Municipal Act, 2007

(b)unless, within a reasonable time after the printing of the document, one copy of the declaration is sent by the printer, together with one copy of the document,-
(i)where it is printed in the capital of the State, to the State Election Commission, and
(ii)in any other case, to the District Magistrate of the district in which it is printed.