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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Bihar - Subsection

Section 74(2) in The Bihar Municipal Election Rules, 2007

(2)If an elector after obtaining a Ballot Paper decides not to use it, he shall return it to the Presiding Officer and the Ballot Paper so returned shall be marked "returned cancelled" by the Presiding Officer.