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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(2) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(2)"Election Agent" means a person who by means of a writing signed by a candidate whose name appears in the list of contesting candidates prepared under rule 6 has been nominated by such candidate as his election agent.