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[Cites 0, Cited by 0] [Section 39(9)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(9)(b) in Karnataka Municipal Corporations Act, 1976

(b)For the purposes of clause (8), a person shall be deemed to assist in the furtherance of the prospects of a candidate's election if he acts as an election agent, or a polling agent or a counting agent of that candidate.