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[Cites 0, Cited by 0] [Section 52(11)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(11)(f) in Tamil Nadu Co-operative Societies Rules, 1988

(f)The Election Officer shall decide, in writing, the objections, if any, which may be made by a candidate or his election agent as to the right of any person to vote at the election after making such summary enquiry as he considers necessary.