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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(3) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(3)If the polling agent of a candidate dies before the commencement of the poll, the candidate or his election agent shall forthwith report in writing the fact of such death :
(a)in case where the death takes place less than seven days before the commencement of the poll, to the Returning Officer, and.
(b)in any other case to the Returning Officer or the Presiding Officer of the polling station where the polling agent was appointed for duty.