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 50] [Entire Act] Union of India - Subsection Section 50(c) in Conduct of Elections Rules, 1961 (c)"counting agent" means a counting agent duly appointed under section 47 and includes a candidate and the election agent of a candidate when present at the counting;
