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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(4) in The M.P. Panchayat Nirvachan Niyam, 1995

(4)Whenever the Returning Officer receives any declaration or report made under sub-rule (1) or (2) he shall forthwith communicate such declaration or report, as the case may he, to the Presiding Officer of the polling station where such polling agent was appointed for duty.