Section 4(2)(c) in The Bihar Swetambar Jain Religious Trusts Rules, 1955

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State of Bihar - Subsection

Section 4(2)(c) in The Bihar Swetambar Jain Religious Trusts Rules, 1955

(c)The electoral roll in respect of election of the members under clause (c) of sub-section (2) of Section 8 shall be prepared in Hindi in Devanagri script by the President. The President shall publish a notice in at least two Hindi newspapers having circulation in the State, specifying the date, which shall not be less than 30 days from the date of publication of the notice, within which applications shall be received for enrolment of members in the electoral roll. No fee shall be charged for such applications and they may be presented in person to the office of the Board or sent by post.

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State of Bihar - Subsection

Section 4(2)(c) in The Bihar Swetambar Jain Religious Trusts Rules, 1955