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[Cites 0, Cited by 0] [Section 35D] [Entire Act]

State of Haryana - Subsection

Section 35D(1) in Haryana Panchayati Raj Election Rules, 1994

(1)The appointment of the counting agent may be revoked by the candidate at any time before the commencement of the counting of votes by a declaration in writing signed by him. Such declaration shall be lodged with the Returning Officer (Panchayat) or such other officer authorised by him.