Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Telangana - Subsection

Section 86(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(2)The Presiding Officer shall furnish to every polling agent present at the close of the poll, a true copy of the entries made in Form - XXXII after obtaining a receipt from the said polling agent therefor and shall attest it as a true copy.