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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(b) in The Bihar Swetambar Jain Religious Trusts Rules, 1955

(b)The Returning Officer shall appoint-
(i)the last date for making nominations, which shall be a date not later than the fifteenth day nor earlier than the tenth day of the date on which the order appointing such last date is published in the office of the Returning Officer.
(ii)the date for the scrutiny of nominations, which shall be a date not later than the fifth day after the last date for making nominations;
(iii)the last date for the withdrawal of candidatures, which shall be the seventh day after the date for the scrutiny of nominations;
(iv)the date or dates on which a poll shall, if necessary, be taken which or the first of which shall be a date not earlier than the thirtieth day after the last date for the withdrawal of candidatures; and
(v)a further date for counting of votes which shall not be later than the seventh day after the date or the last date on which the poll is taken: