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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Telangana - Subsection

Section 92(4) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(4)If the Returning Officer is satisfied that any voting machine has in fact been tampered with, he shall not count the votes recorded in that machine and shall report the matter to the State Election Commission.