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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(2)A Polling Officer shall, subject to the directions of the Election Commission, if so authorised by Presiding Officer, perform all or any of the functions of the Presiding Officer under these rules.