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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(1) in The Bihar Municipal Election Rules, 2007

(1)If any person claims that he is the voter named in the electoral roll but somebody else has already cast the vote as such voter then subject to the Presiding Officer being satisfied that person will be entitled to obtain the ballot paper and the Ballot Paper given to him will be referred to as tendered Ballot Paper.