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

State of Telangana - Subsection

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

(i)Any revocation of the appointment of an election agent shall be signed by the candidate and shall operate from the date on which it is lodged with the Returning Officer in Form-XI A;