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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(2) in The Bihar Municipal Election Rules, 2007

(2)Any person whose name is registered in the electoral roll of the ward and who is entitled to vote and is not subject to any disqualification as a candidate under the Act may subscribe as proposer or seconder as many nomination papers as there are vacancies to be filled in the ward, but no more.