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[Cites 0, Cited by 0] [Section 56(7)] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(7)(c) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(c)Discrepancy, if any, between the total number of such ballot papers recorded as aforesaid and the total number of ballot papers issued to voters as shown in Item 3 of Part I of the said Form - XXV minus the number of ballot papers cancelled as shown in item 4 thereof and the number of papers as shown in item 5 thereof, shall also be recorded in Part II of Form - XXV.