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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2) in The West Bengal Panchayat Elections Act, 2003

(2)A contesting Candidate or his election agent may himself do any act or thing which any polling agent or the counting agent of such contesting candidate if appointed, would have beer authorised by or under this Act to do, or may assist any polling agent or the counting agent of such contesting candidate in doing any such act or thing.