General Elections to the Legislative Assembly of Bihar - EXIT POLL -regarding.

In exercise of the powers under sub-Section (1) of Section 126A of the R.P. Act, 1951, the Election Commission, having regard to the provisions of sub-Section (2) of the said Section, hereby notifies the period between 7:00 A.M on 28th October, 2020 (Wednesday) and 6.30 PM on 7th November, 2020 (Saturday),as the period during which conducting any exit poll and publishing or publicizing by means of the print or electronic media or dissemination in any other manner whatsoever, the result of any exit poll in connection with the above mentioned General Election to the State Legislative Assembly of Bihar, shall be prohibited.

It is further clarified that under Section 126(l)(b) of the R.P. Act, 1951, displaying any election matter including results of any opinion poll or any other poll survey, in any electronic media, would be prohibited during the period of 48 hours ending with the hours fixed for conclusion of poll in the respective polling areas in each phase of the aforesaid General election.