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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(3)(c) in Assam Panchayat (Constitution) Rules, 1995

(c)the said communication is signed by the President, Secretary or any other officer bearer of the party and the President, Secretary or such other office bearer is authorised by the party to send such communication in advance to the Deputy Commissioner or the Sub-Divisional Officer concerned and to the Election Commission.