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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(3)(ii) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(ii)In the event of such revocation or of the death of an election agent the candidate may appoint in like manner another person to be his election agent; and when such appointment is made, notice thereof shall be given in the manner laid down in sub-rule (1).