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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(2)(b) in The M.P. Panchayat Nirvachan Niyam, 1995

(b)in any other case, be lodged with the Returning Officer or the Presiding Officer of the polling station where the polling agent was appointed for duty.