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[Cites 0, Cited by 0] [Section 62A] [Entire Act]

State of Rajasthan - Subsection

Section 62A(4) in The Rajasthan Municipalities (Election) Rules, 1994

(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 follow the procedure laid down in rule 55, in respect of the polling station where that machine was used.