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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(2) in The Bihar Municipal Election Rules, 2007

(2)In every case where a symbol has been assigned to a candidate under sub-rule (1), such candidate or his election agent shall forthwith be informed in writing of the symbol so assigned and be supplied with a specimen thereof by the Returning Officer and a symbol once assigned to a candidate shall not be changed except with the prior approval of the State Election Commission.