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[Cites 0, Cited by 0] [Section 21T] [Entire Act]

State of Bihar - Subsection

Section 21T(1) in The Bihar Co-operative Societies Rules, 1959

(1)If an election, proceedings at any polling station are interrupted or obstructed by any riot or violence, or is not possible to take the poll at any polling station/booth on account of any natural calamity, or any other sufficient cause, the Polling Officer for such polling station/booth shall announce an adjournment of the poll to a date to be notified later.