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

State of Bihar - Subsection

Section 21D(2) in The Bihar Co-operative Societies Rules, 1959

(2)It shall be duty of the Election Officer to hold and conduct elections properly in accordance with these Rules. He shall exercise all such powers and perform all such duties as may be necessary for and incidental to the conduct of elections.