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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(1)(d) in The Bihar Municipal Election Rules, 2007

(d)A challan of Government Treasury or a Nazir Receipt showing a deposit of a sum of Rupees two hundred, Rupees five hundred and Rupees one thousand of the candidate is a member of the Scheduled Cast/ Scheduled Tribes/Backward Classes/Woman for the post of councillor from Nagar Panchayat, Municipal Council and Municipal Corporation respectively or a sum of Rupees four hundred, Rupees one thousand and Rupees two thousand respectively for the post of councillor from Nagar Panchayat, Municipal Council and Municipal Corporation, if a candidate is not a member of such classes, and