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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) in The Bihar Municipal Election Rules, 2007

(2)A claim shall be signed either by the person desiring his name to be included in the electoral roll or by an agent authorized in writing by such person and unless such claim or objection is sent by post, it shall be presented either by such person personally or by his agent.