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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(4)(a) in The Bihar Municipal Election Rules, 2007

(a)permit any clerical error in the nomination paper in regard to said names or number to be corrected in order to bring them into conformity with the corresponding entries in the electoral rolls; and