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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)The Returning Officer or such other officers as may be authorised by him in this behalf, shall exclude from the place fixed for counting of votes all persons except-
(a)such persons to be known as counting supervisors and counting assistants as he may appoint to assist him in the counting;
(b)person authorised by the Election Commission or the District Election Officer;
(c)public servants on duty in connection with the election; and
(d)candidates, their election agents and counting agents.