Section 4(2)(b) in The Bihar Swetambar Jain Religious Trusts Rules, 1955

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(b)The electoral roll prepared under clause (a) shall contain the following particulars:-

(i)the name of each elector,

(ii)the postal address of each elector,

(iii)the name of the father or spiritual Guru of each elector, and

(iv)the name of the religious trusts of which the elector is a trustee.

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