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

State of Bihar - Subsection

Section 5(i) in The Bihar Swetambar Jain Religious Trusts Rules, 1955

(i)After recording his vote, the elector shall send the ballot paper by registered post to the Returning Officer so as to reach him not later than 5 O'clock in the afternoon of the date appointed for the poll. Ballot papers received after that hour shall be rejected: