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[Cites 0, Cited by 0] [Section 35D] [Entire Act]

State of Haryana - Subsection

Section 35D(3) in Haryana Panchayati Raj Election Rules, 1994

(3)Where the appointment of counting agent is revoked under sub-rule (1) or where the counting agent dies before the completion of the counting of votes, the candidate or his election agent may appoint a new counting agent in the manner laid down in sub-rule (1) of rule 35B.