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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(1)If a candidate desires to appoint an election agent such appointment shall subject to the provisions of sub-rule (2) and (3), be made in Form 11 either at the time of delivering the nomination paper or at any time before election.