Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49V] [Entire Act]

Union of India - Subsection

Section 49V(1) in Conduct of Elections Rules, 1961

(1)The presiding officer shall then deliver or cause to be delivered to the returning officer at such place as the returning officer may direct,-
(a)the voting machine;
(b)the account of votes recorded in Form 17-C;
(c)the sealed packets referred to in rule 49-U; and
(d)all other papers used at the poll.