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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(b) in Conduct of Elections Rules, 1961

(b)at an election in a council constituency-
(i)voters on election duty;
(ii)electors subjected to preventive detention; and
(iii)electors in the whole or any specified parts, of the constituency if directed by the Election Commission in this behalf under clause (b) of rule 68;