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Cost and Works Accountants Act, 1959 63E.Presence of candidates at polling booths Any candidate for election in a constituency shall be entitled to be present at the pooling booths in that constituency and to appoint not more than two members for each polling booth as his authorized representatives to be present on his behalf at the polling booths in that constituency: PROVIDED that the candidate shall send to the Secretary by name so as to reach him at least thirty days before the date fixed for the poll at that constituency an intimation by registered post of his intention to appoint such authorized representatives for the purpose, clearly indicating the full name, membership number and address of each of the authorized representatives and the number of the polling booth at which each of them will be present: PROVIDED FURTHER that not more than one authorized representative shall be present at a time at each polling booth.    |
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