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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Himachal Pradesh - Subsection

Section 77(4) in Himachal Pradesh Municipal Election Rules, 2015

(4)Every appointment of counting agent(s) shall be made in form-45 in duplicate, one copy of which shall be forwarded to the Returning Officer while the other copy shall be made over to the counting agent for production before the Returning Officer at the time of counting.