Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Bihar - Subsection Section 54(1) in The Bihar Municipal Election Rules, 2007 (1)If a candidate wants to appoint his election agent, he may subject to the provisions of sub-rules (2) and (3) make such appointment in Form -15 at any time before the poll.
