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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Telangana - Subsection

Section 96(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(2)After the result of voting is ascertained and recorded in the control unit and recorded candidate wise in Part-II of Form-XXXII mentioned in Rule 86, 88, 93 & 97, the Returning Officer shall separate DMM/SDMM from control unit and seal in the manner prescribed by the State Election Commission. During the sealing procedure the candidate or their election agents present may affix their seals and put signatures thereon.where printer for paper trail is used, the returning officer shall seal the paper slips in such manner, as may be directed by the State Election Commission.