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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Mizoram - Subsection

Section 144(1)(a) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(a)the polling officers, the candidate and one agent of each candidate (hereinafter referred to as the polling agent) appointed in writing by the candidate, and authorised in this behalf by the Returning Officer.