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State of Bihar - Section

Section 85 in The Bihar Panchayat Election Rules, 2006

85. Submission and inspection of the records relating to election.

- The submission and inspection of the records relating to the election kept in safe custody shall be allowed only by the order of the Court/Authority prescribed in the [Act] [The word 'Ordinance' has been Substituted by Rule 6 of the Amdt. Rules 2007 as 'Act'. Published in Bihar Gazette (Extra-ordinary) dated 4.12.2007.].