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

State of Jharkhand - Subsection

Section 21S(6) in Jharkhand Co-operative Societies Rules, 2008

(6)The election officer shall make a summary enquiry of the challenge and if after such enquiry, he is of the opinion that the challenge is not established he shall give to such voter a ballot paper.