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

State of Bihar - Subsection

Section 8(6) in Rules under the Pharmacy Act, 1948

(6)Voting papers received after the hour and date mentioned in the notification referred to in Rule 2, or, as the case may be, after such other subsequent date as may be fixed by the Returning Officer, shall be rejected. Votes recorded in any paper or form other than the voting paper supplied, shall not be accepted.