67. [ Definition. [Substituted by S.O. 272(E), dated 27.2.2004, for Rule 67 (w.e.f. 27.2.2004). ]
- Unless the context otherwise requires, in this Part-(a)and in rule 84, "authorised agent", in respect of a political party, means an authorised agent appointed, under sub-rule (2) of rule 39-AA as made applicable, by clause (ii) of rule 70, to election, in a council constituency and, by assembly members other than by postal ballot under clause (a) of rule 68, by that political party;(b)"election" means an election by assembly members or an election in a council constituency.] [Substituted by S.O. 3662, dated 12.10.1964. ]
