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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(1)(a) in The Bihar Panchayat Election Rules, 2006

(a)Any person, who is enrolled in the voter list of the concerned territorial constituency and who not being disqualified under sub-section (1) of [Section 136 of the Act] [The word as 'Ordinance' has been Subs, by Rule 6 of the Amdt. Rules 2007 as 'Act'. Published in Bihar Gazette (Extra-ordinary) dated 4.12.2007.], may be a proposer of nomination;