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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(12) in Rules under the Pharmacy Act, 1948

(12)Every candidate may be present in person or send one representative duly authorised by him in writing to watch the process of the counting of votes; and may inspect the identification envelopes, whether rejected or accepted, or the voting papers when taken out of the accepted envelopes but shall not see an identification envelope after the voting paper in it has been taken out.