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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2)(e) in The Bihar Swetambar Jain Religious Trusts Rules, 1955

(e)Any objection regarding any mistake in the electoral roll may be filed in writing before the President within fifteen days of the date on which the roll is so hung up and if no objection is filed within this period electoral roll shall become final. Any objection filed after this period shall be rejected.