Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act] State of Bihar - Subsection Section 4(2)(g) in The Bihar Digambar Jain Religious Trusts Rules, 1955 (g)The President shall, as soon as may be send at least two copies of the final electoral roll to the Returning Officer.