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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971

(1)At an election at which a poll is to be taken, any contesting candidate may appoint one agent and two relief agents to act as Polling Agents of such candidate at each polling station. Such appointment shall be made by a letter in writing in Form IV signed by the candidate.