Section 59(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)At every election where a poll is taken each [contesting candidate] [Substituted by Act, IX of 1966.] at such election and his election agent shall have a right to be present at any polling station provide under section 36 for the taking of the poll or at the place fixed under sub-section (1) of section 40 for the poll.
