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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(2)No person who has been employed by or on behalf of, or has been otherwise working for a candidate in or about the election shall be appointed under clause (a) or sub-rule (1)