Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Bihar - Subsection

Section 78(1) in The Bihar Panchayat Election Rules, 2006

(1)With regard to the poll countermanded under Rule 50 and adjourned under Rule 71, the District Election Officer shall, after the election shall appoint a date, time and place for the counting of votes and intimate the same to the candidate and his/her Election Agent.