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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(1) in The Bihar Municipal Election Rules, 2007

(1)The following Rules shall be observed for the custody and preservation of the election papers enumerated below, namely:-
(i)claims and objection with reference to the preliminary electoral rolls.
(ii)final electoral rolls.
(iii)nomination papers of candidates.
(iv)withdrawal of candidate.
(v)orders by the Returning Officer regarding the division of wards into polling areas and appointment of a Polling Station for each such area.
(vi)appointment letters of agents or candidates.
(vii)list of candidates nominated, and
(viii)return of election expenses.