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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 59(4) in Arunachal Pradesh Municipal Election Rules, 2011

(4)Every appointment of counting agent(s) shall be made in Form 33 in duplicate, one copy of which shall be forwarded to the Municipal Returning Officer while the other copy shall be made over to the counting agent for production before the Municipal Returning Officer at the time of counting.