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[Cites 0, Cited by 0] [Section 6(15)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(15)(iii) in The Bihar State Election Authority Act, 2008

(iii)Any ballot paper found upon the person arrested on search shall be made over for safe custody to a police officer by the Presiding Officer, or when the search is made by a police officer, shall be kept by such officer in safe custody.