Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(ix) in The Bihar Swetambar Jain Religious Trusts Rules, 1955

(ix)On completion of scrutiny of nominations and after the expiry of the period within which the candidature may be withdrawn, the Returning Officer shall forthwith prepare list of duly nominated candidates in Hindi in Devanagri script arranged in alphabetical order and cause it to be affixed in some conspicuous place in his office.