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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(a) in Chandigarh Panchayat Election Rules, 1994

(a)"Agent" means any person appointed in writing by a candidate at an election to be his agent of the purposes of these rules, with the acceptance by such persons of the office of such election agent;