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[Cites 0, Cited by 0] [Section 6(16)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(16)(d) in The Bihar State Election Authority Act, 2008

(d)seizure of a place for counting of votes by any person or persons, making the counting authorities surrender the ballot papers or voting machines and the doing of anything which affects the orderly counting of votes;