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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2) in The Bihar State Election Authority Act, 2008

(2)Elections to Institutions/ Organizations/ Establishments, which are to be conducted by the State Election Authority by order of State Government shall on and from commencement of this Act shall be conducted only in the manner prescribed under this Act and Rules framed herein.