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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Tamilnadu - Subsection

Section 86(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(1)The vote recorded in every ballot paper which is not rejected under rule 85 shall be counted:Provided that no cover containing the tendered ballot papers shall be opened and no vote recorded in such paper shall be counted.