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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

(1)The Returning Officer or such other officers authorised by him in this behalf, shall exclude from the place fixed for counting of votes all persons except,
(a)such persons, to be known as counting supervisors and counting assistants, as he may appoint to assist him in the counting.
(b)person authorised by the Government or the District Election Officer.
(c)public servants on duty in connection with the elections; and
(d)candidates, their election agents and counting agents.