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State of Mizoram - Section

Section 171 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

171. Election agent.

- As provided for in sub-rule (5) of Rule 134, every person nominated at a candidate at an election, shall appoint either himself or some other person who is not disqualified under Rule 213 for such appointment to be his election agent.