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

State of Mizoram - Subsection

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

(c)such persons as the presiding officer may from time to time admit for the purpose of identifying electors.