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[Cites 0, Cited by 0] [Section 69(6)] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(6)(ii) in The Bihar Municipal Election Rules, 2007

(ii)In deciding the right of a person to obtain a Ballot Paper for the purpose of voting at an election, the Presiding Officer may interpret any entry in the electoral roll so as to overlook merely clerical or printing errors, but shall record his reasons for doing so and the interpretation he has adopted on the counterfoil of the ballot paper issued to such person.