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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(2) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

(2)Each polling station shall be provided with one or more voting compartment in which voters can one after another, cast their votes" screened from observation, and no voter shall be allowed to enter such voting compartment when another voter is inside the same for the purpose of recording his vote.