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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(2) in The Bihar Panchayat Election Rules, 2006

(2)The appointment of Election Agent may be revoked by the candidate at any time after producing a written declaration duly signed by him/her and on such revocation or in the case of death of the Election Agent before the election, the candidate may appoint a new Election Agent.