Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Maharashtra - Subsection Section 18(2) in Nagpur rules Relating to the Election of Councillors (2)No person shall be appointed to assist in counting the votes, who has been employed by or on behalf of any candidate for any purpose whatsoever in connection with the election.
