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[Cites 0, Cited by 0] [Section 125(9)] [Section 125] [Entire Act]

State of Bihar - Subsection

Section 125(9)(a) in The Bihar Panchayat Raj Act, 2006

(a)The authorities specified in clause (b) shall, when so requested by the District Election Officer, (Panchayat), make available to any returning officer such staff as may be necessary for the performance of any duties in connection with an election. Duties related with polling, counting of votes, maintenance of law and order, patrolling and magistracy etc. shall be deemed to be included under election duty.