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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(2)(a) in The Bihar Municipal Election Rules, 2007

(a)
(i)The Returning Officer shall distribute or cause to be distributed, to each Councillor qualified to vote and present at the meeting a. ballot paper in Form - 27 containing the names of all duly nominated candidates.
(ii)A Councillor desiring to vote shall then proceed to record his vote by placing a cross mark (X) against the name of the candidate for whom he wishes to vote but shall not sign or make any mark on the paper and shall place the paper in the ballot box provided for the purpose.