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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Bihar - Subsection

Section 128(1) in The Bihar Panchayat Raj Act, 2006

(1)The State Election Commission may nominate an Observer who shall be an officer of State Government to watch the conduct of election or elections in a constituency or a group of constituencies and to perform such other functions as may be entrusted to him by the State Election Commission.