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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955

(2)The Returning Officer shall examine each nomination paper and shall reject it only if has not been made in accordance with these Rules. If any dispute arises as to the validity of any nomination paper, the decision of the Returning Officer on the question shall be final.