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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2)(f) in The Bihar Digambar Jain Religious Trusts Rules, 1955

(f)The President shall hold a summary enquiry into the objection if any, filed under clause (c) and shall record his decision which shall be final. The electoral roll shall, if necessary be amended in accordance with the decision of the President and the roll shall thereafter become final.