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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1) in Nagpur rules Relating to the Election of Councillors

(1)No person shall be allowed to be present at the counting of the votes except the Returning Officer and such persons as he may appoint to assist him in counting the votes and the candidates or two agents of each candidate authorised by him in writing in that behalf.