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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2) in Madhya Pradesh Farmers' Organisation Election Rules, 1999

(2)The Presiding Officer shall see that the election is fairly conducted and to that end keep order at the polling station to regulate the number of electors to be admitted at one time, and shall exclude all persons other than :-
(a)the candidates, and at each booth one polling agent at a time of each candidate appointed in writing by the candidate;
(b)the police or other public servants on duty;
(c)Polling Officers and such persons as the Presiding Officers may from time to time admit for the purpose of identifying electors;
(d)persons authorised by Government;
(e)a child in arms accompanying an elector; and
(f)a person accompanying a blind or infirm elector who cannot move without help.