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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(1)If a candidate desires to appoint an election agent, such appointment shall, subject to the provisions of sub-rules (2) and (3), be made in Form 9 either at the time of delivering the nomination paper or at any time before election.