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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(2) in The Bihar Municipal Election Rules, 2007

(2)If any question arises as to whether any elector shall, for the purposes of the proviso to sub-rule (1) be deemed to be present within the Polling Station before it is closed, the question shall be referred for the decision of the Presiding Officer of such Polling Station and his decision shall be final.