Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Tamilnadu - Subsection Section 41(3) in Tamil Nadu Panchayats (Elections) Rules, 1995 (3)Every ballot box shall be so constructed that ballot papers can be inserted therein, but cannot be withdrawn there from without the box being unlocked or opened.
