Legal Document View

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
[Cites 0, Cited by 0] [Section 21T(4)] [Section 21T] [Entire Act]

State of Bihar - Subsection

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

(b)any such error or irregularity in procedure as is likely to vitiate the poll is committed at polling station/booth the polling officer shall forthwith report the matter to the Election Officer and to [Conducting Officer] [Substituted by G.S.R. 1 dated 1.2.1997.]