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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

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