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 8] [Entire Act] State of Bihar - Subsection Section 8(3) in The Bihar Panchayat Election Rules, 2006 (3)On receipt of an objection under sub-rule (2) the District Magistrate or the officer authorised by him shall, after necessary verification, record his decision which shall be final.
