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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(f) in The Bihar Municipal Election Rules, 2007

(f)Returning Officer shall allow the candidates and their election agents and counting agents who may be present reasonable opportunity to inspect all ballot papers, which in the opinion of the Returning Officer are liable to be rejected but shall not allow them to handle those or any other ballot papers. The Returning Officer shall, on every ballot paper which is rejected endorse the word "Rejected". If any candidate or his election or counting agent questions the correctness of the order of rejection of any ballot paper, the Returning Officer shall also record briefly on such ballot paper the ground of its rejection. All ballot papers rejected shall be bundled together.