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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(5) in The Bihar Municipal Election Rules, 2007

(5)The Returning Officer shall, on receiving a notice of withdrawal under sub-rule (4) and on being satisfied about the genuineness of the notice of withdrawal and the identity of the person delivering it, as soon as may be thereafter, cause a notice of withdrawal to be affixed at some conspicuous place in his office.