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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(3)(a) in The M.P. Farmers' Organisation Election Rules, 1999

(a)Each candidate may appoint such number of counting agents at the place or places fixed for counting as may be specified by the District Election Authority.