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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Bihar - Subsection

Section 76(2) in The Bihar Panchayat Election Rules, 2006

(2)On completion of the counting of votes the Returning Officer or the Officer authorised by him shall record the result of counting candidate wise in Form -19 in case of Member of Gram Panchayat/Panch of Gram Katchahry and in Form - 20 in the case of Mukhiya/Sarpanch/Member of Panchayat Samiti/Member of Zila Parishad.