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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(h) in The Bihar Municipal Election Rules, 2007

(h)The valid ballot papers of each candidate and the rejected ballot papers shall thereafter be bundled separately and the several bundles made up into a separate packet which shall be sealed with the seals of the Returning Officer and such of the candidates, their election agents or counting agents, if any, as may desire to affix their seals thereon and on the packets, so sealed, and the following particulars shall be recorded therein, namely