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State of Bihar - Section

Section 83 in The Bihar Municipal Election Rules, 2007

83. Verification of account of ballot papers, etc.

- The Returning Officer shall not open the sealed packets of the "tendered votes", the marked copy of the electoral roll and of the counterfoils of the ballot papers. He shall verify the statement submitted by the Presiding Officer under Rule - 78 by comparing them with the statement prepared under clause(e) of Rule - 81 and with number of counted votes and with the rejected ballot papers, the unused ballot papers in his possession and tendered votes list, shall then reclose and reseal each packet which has been opened by him, and shall record on each packet a description of its contents and the date of the election to which it refers.