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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(1) in The Rajasthan Municipalities (Election) Rules, 1994

(1)A candidate or his election agent may subject to such general or special directions the Election Commission may issue in this behalf from time to time appoint counting agents to remain present on his behalf at the time of counting of ballot papers.