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

State of Chattisgarh - Subsection

Section 36(4) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(4)Whenever the Returning Officer receives any declaration of report made under the sub-rule (1) or (3) he shall forthwith communicate such declaration or report, as the case may be, to the presiding officer of the polling station where such polling agent was appointed for duty.