Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(2) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(2)A polling officer shall subject to the directions of the Election Commission, if so authorised by the Presiding Officer, perform all or any of the functions of the Presiding Officer under these rules.