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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1) in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014

(1)At an election at which a poll is to be taken, any contesting candidate may appoint one agent and one relief agent to act as Polling Agents and Counting Agents of such candidate, whose name appears in the list of voter, at each polling station. Such appointment shall be made by a letter in writing in FORM 'E-8A', signed by the candidate.