Section 21T(4)(a) in The Bihar Co-operative Societies Rules, 1959

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State of Bihar - Subsection

Section 21T(4)(a) in The Bihar Co-operative Societies Rules, 1959

(a)any ballot box used at a polling station/ booth is unlawfully taken out of the custody of the polling officer or is accidentally or intentionally destroyed or lost, or is damaged or tampered with, to such an extent, that the result of the poll at that polling station/booth cannot be ascertained, or

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State of Bihar - Subsection

Section 21T(4)(a) in The Bihar Co-operative Societies Rules, 1959