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[Cites 0, Cited by 0] [Section 21S] [Entire Act]

State of Bihar - Subsection

Section 21S(9) in The Bihar Co-operative Societies Rules, 1959

(9)On receipt of ballot paper under sub-Rule (7), the person shall record his vote on the tendered ballot paper by putting a cross mark (X) against the name of candidate for whom he wants to vote and hand over the tendered ballot paper to the Election Officer who shall forthwith place it in a cover specially kept for the purpose.