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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(1) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(1)The Returning Officer shall provide sufficient number of polling stations for every election under these rules and shall, not later than 20 days before the date of poll, I publish a list showing the polling stations and the polling areas for which they will be set up.