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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Chattisgarh - Subsection

Section 44(2)(b) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(b)in any other case be lodged with the Returning Officer or the Presiding Officer of the polling station where the polling agent was appointed for duty.