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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Telangana - Subsection

Section 87(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(2)The Control Unit, the Balloting Unit and the printer, where it is used, shall thereafter be sealed, and secured separately in such manner as the State Election Commission may direct and the seal used for securing them shall be so affixed that it will not be possible to open the units without breaking the seals.