Section 50 — Attendance of a contesting candidate or his election agent at polling stations, and performance by him of the functions of a polling agent or counting agent.

(1) At every election where a poll is taken, each 1 [contesting candidate] at such election and his election agent shall have a right to be present at any polling station provided under section 25 for the taking of the poll or at the place fixed under sub-section (1) of section 29 for the poll. (2) A 1 [contesting candidate] or his election agent may himself do any act or thing which any polling agent or the counting agent of such 1 [contesting candidate] if appointed, would have been authorised by or under this Act to do, or may assist any polling agent or the counting agent of such 1 [contesting candidate] in doing any such act or thing.

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