(7)The ballot box shall then be closed, sealed and secured and placed in full view of the presiding officer and the polling agents.[33-A. Marked copy of electoral roll. [ Substituted by S.O. 5573, dated 23.12.1971.]- Immediately before the commencement of the poll the presiding officer shall also demonstrate to the polling agents and others present that the marked copy of the electoral roll to be used during the poll does not contain-] [Substituted by S.O. 5573, dated 23.12.1971. ](a)[ any entry other than those made in pursuance of clause (b) of sub-rule (2) of rule 20 or clause (b) of sub-rule (2) of rule 27-E; and] [ Substituted by S.O. 321(E), dated 1.5.1996.](b)[ any mark other than the mark made in pursuance of clause (b) of sub-rule (2) of rule 23 or clause (b) of sub-rule (2) of rule 27-E.] [ Substituted by S.O. 628(E), dated 4.8.1999(w.e.f. 4.8.1999).]
