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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(2) in The Bihar Industrial Disputes Rules, 1961

(2)For the purposes of sub-rule (1), a nomination paper shall be held to be not valid, if (a) the candidate nominated is not qualified to be a voter under Rule 45 or (b) the requirements of the Rule 47 have not been complied with.