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[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(5)(b) in The M.P. Panchayat Nirvachan Niyam, 1995

(b)in any other case, be given to the Returning Officer or the Presiding Officer of the polling station where the new polling agent is appointed.