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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Telangana - Subsection

Section 88(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(2)Each packet shall be sealed with the seal of the Presiding Officer and with the seal either of the candidate or of his election agent or of his polling agent who may be present at the polling station and may desire to affix his seal thereon.