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State of Bihar - Section

Section 18 in The Bar Council of Bihar Election Rules, 1968

18. Second Voting Paper not to be issued.

- When a Voting Paper has once been handed over to a Voter, a second Voting Paper shall not be issued to him unless he satisfies the Presiding Officer that the Voting Paper has been spoiled or mutilated or in which case a duplicate voting paper may be issued to him.