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

State of Tamilnadu - Subsection

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

(e)In deciding the right of a person to obtain a ballot paper, the Election Officer or the Polling Officer, as the case may be, shall overlook any clerical or printing or typographical error in any entry in the voters' list, if he is satisfied that such person is identical with the voter to whom such entry relates.