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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Chattisgarh - Subsection

Section 43(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(1)Each contesting candidate or his election agent may appoint an agent to act as counting agent of such candidate by a letter in writing in duplicate in Form 11 signed by the candidate or his election agent.