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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(2) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(2)Each such packet shall be sealed with the seals of the Presiding Officer and of those candidates, or their election agents or polling agents present who may desire to affix their seals thereon.