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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in The Bihar State Election Authority Act, 2008

(3)The State Election Authority may nominate an observer, who shall be an officer of the State Government to watch the conduct of election or elections in an Institution/ establishment/ organization or group of such bodies and to perform such other functions as may be entrusted to it by the Election Authority.