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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(3) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(3)If the polling agent of a candidate dies before the commencement of the poll, the candidate or his election agent shall forthwith report in writing the fact of such death-
(a)in case where the death takes place less than seven days before the commencement of the poll, to the Returning Officer; and
(b)in any other case to the Returning Officer or the Presiding Officer of the polling station where the polling agent was appointed for duty.