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[Cites 0, Cited by 0] [Section 21S] [Entire Act]

State of Bihar - Subsection

Section 21S(8) in The Bihar Co-operative Societies Rules, 1959

(8)Every such person shall before being supplied with a tendered ballot paper, sign his name or affix his thumb impression if he is illiterate, against the entry relating to him in list of 'tendered ballot papers'.