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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Bihar Municipal Election Rules, 2007

(2)Every such claim or objection shall be made in the Form 2 or Form 3, whichever may be appropriate, within a period of 14 days from the date of publication of the electoral roll under Rule 9.