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[Cites 0, Cited by 0] [Section 21N] [Entire Act]

State of Bihar - Subsection

Section 21N(3) in The Bihar Co-operative Societies Rules, 1959

(3)The candidate shall present his nomination to the Election Officer in person or through his authorised agent and an entry thereof shall be made by the Election Officer in the register maintained for the purpose strictly in chronological order and he will also acknowledge receipt, if demanded :Provided that the proposer and seconder to the nominations shall be a voter other than the candidate himself.