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24. General duty of the returning officer.- It shall be general duty of the returning officer at any election to do all such acts and things as may be necessary for effectually conducting the election in the manner provided by this Act and rules or orders made thereunder. 1. Ins. by Act 21 of 1996, s. 4 (w.e.f. 1-8-1996). 2. Subs. by Act 47 of 1966, s. 23, for "an officer of Government" (w.e.f. 14-12-1966). 3. Certain words omitted by Act 27 of 1956, s. 10 (w.e.f. 28-8-1956). 4. The words "or to the counting of votes" omitted by s. 10, ibid. (w.e.f. 28-8-1956).    |
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