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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)The Election Commission or when so authorised by the Election Commission, the District Election Officer (Municipality) may appoint one or more persons as Assistant Returning Officer (Municipality) to assist the Returning Officer in the performance of his functions.