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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(4) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(4)Any person, who during the counting of votes misconducts himself or fails to obey the lawful directions of the Returning Officer or such other officer authorised by him in this behalf may be removed from the place where the votes are being counted, by the Returning Officer or such other Officer authorised by him or by any police officer on duty.