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[Cites 0, Cited by 0] [Section 47A] [Entire Act]

State of Rajasthan - Subsection

Section 47A(2) in The Rajasthan Municipalities (Election) Rules, 1994

(2)The control unit and balloting unit 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 fixed that it will not be possible to open the units without breaking the seals.