Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Chattisgarh - Subsection Section 44(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995 (1)The appointment of the polling agent may be revoked by the candidate, at any time before the commencement of the poll by a declaration in writing signed by him.
