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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(1) in The Bihar Municipal Election Rules, 2007

(1)The appointment of the Counting Agent may at any time prior to the commencement of the counting be revoked through a written declaration duly signed by the candidate or his Election Agent and such declaration will be presented to the Returning Officer or any of the Officer authorised by him.