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State of Bihar - Section

Section 16 in Bihar State Board of Homeopathic Medicine (Electoral Rolls and the Conduct of Elections and Election Petition) Rules, 1955

16.

The President shall appoint and shall notify in the Official Gazette and in such other manner as he thinks fit, the date, time and place for each of the following proceedings, namely:-
(a)the receipt of nomination papers and their scrutiny;
(b)the sending of voting papers;
(c)the receipt of voting papers and the scrutiny and counting of votes.