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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(2) in The Bihar Municipal Election Rules, 2007

(2)The candidate or his Election Agent will hand over two copies of the appointment letter to the Counting Agent one of which he will keep for himself and produce the second copy before the Returning Officer or the Officer authorised by him on the date of counting of votes and will sign before him on the declaration contained therein and the officer will keep that second copy under his custody.