Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Bihar - Subsection Section 30(iii) in The Bar Council of Bihar Election Rules, 1968 (iii)The Ballot Paper bearing the signature of the voter or any erasures, obliterations or alterations shall be deemed to have defaced.
