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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1) in The Rajasthan Municipalities (Election) Rules, 1994

(1)A candidate or his election agent may, subject to such general or special direction as the State Election Commission may issue in this behalf from time to time, appoint at every polling station of the ward from which such candidate is contesting the election, polling agent to remain present on his behalf in the polling station at the time of the poll;