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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(1)(ii) in Arunachal Pradesh Municipal Election Rules, 2011

(ii)"Agent" means any person appointed in writing by a candidate at an election to be agent for the purposes of these rules with the acceptance in writing by such person for such appointment;