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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)At an election at which poll is to take place any contesting candidate or his election agent, may appoint one agent and one relief agent to act as polling agents of such candidate at each polling station. Such appointment shall be made by a letter in writing in duplicate in Form 12 signed by the candidate or his election agent.