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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Manipur - Subsection

Section 98(4) in The Manipur Panchayati Raj Act, 1994

(4)The Government shall, when so requested by the State Election Commission, make available to the State Election Commission such staff as may be necessary for the discharge of the functions conferred on the State Election Commission under this Act.