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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(1) in The Bihar Municipal Election Rules, 2007

(1)The Returning Officer shall appoint-
(a)the last date for making nominations, which shall be a date not earlier than the eighth day and not later than the fourteenth day after the date of publication of the notice in Form 11 under sub-rule (2);
(b)the date for scrutiny of nominations, which shall be a date not later than the third day after the last date for making nominations:
Provided that one or more successive dates may be appointed for the scrutiny of nomination.
(c)The last date for the withdrawal of candidature, which shall be the third day after the date of scrutiny or the third day after the last date of scrutiny of nomination, as the case may be; and
(d)the date or dates on which a poll shall, if necessary, be taken which or the first of which shall be a date not earlier than the fifteenth day after the last date for the withdrawal of candidatures.