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State of Punjab - Section

Section 48 in The Punjab State Election Commission Act, 1994

48. Appointment of counting agents.

- A contesting candidate or his election agent may appoint in the prescribed manner one or more persons but not exceeding such number, as may be prescribed, to be present, as his counting agent or agents at the counting of votes and when any such appointment is made, notice of the appointment shall be given in the prescribed manner to the Returning Officer.