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[Cites 0, Cited by 0] [Section 52(10)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(10)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)A candidate contesting the election may appoint an election agent to represent him at every booth where polling is held and shall give notice of such appointment to the Election Officer by delivering or forwarding the letter of appointment. Such letter of appointment shall be in Form No. 21.