Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Bihar - Subsection

Section 67(2) in The Bihar Municipal Election Rules, 2007

(2)The Returning Officer shall provide at each Polling Station sufficient number of ballot papers, instrument for stamping a distinguishing mark on the ballot papers, as many ballot boxes as may be necessary, and copies of the electoral roll or of such part thereof as contains the names of the electors entitled to vote at such station, as well as such other equipments and accessories as may be required for taking the poll at such Polling Station.