Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96] [Entire Act] State of Telangana - Subsection Section 96(4) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018 (4)The sealed DMM/SDMM may be used for judicial purpose and other necessary purposes. The control unit may be used for other phases of election.
