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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)The control unit and the balloting unit shall, thereafter, be sealed, and secured separately in such manner as the State Election Commission may direct and the seal used for securing them shall be so affixed that it will not be possible to open the units without breaking the seals.