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[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Uttar Pradesh - Subsection

Section 439(3) in The U.P. Co-operative Societies Rules, 1968

(3)The Election officer shall perform all such functions as are enjoined upon him under these Rules or as may be incidental to or necessary for the discharge of his duties, but in the absence of an Election Officer any Polling Officer who has been authorised by the District Magistrate to do so, shall perform the function of the Action Officer.