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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2) in The Bihar Municipal Election Rules, 2007

(2)The date fixed under sub-rule (1) may be altered by the State Election Commission if such alteration becomes necessary in the opinion of the Commission due to some unforeseen and unavoidable circumstances and the date so altered shall be deemed to be the date or dates fixed under sub-rule (1)