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] [Entire Act]

State of Chattisgarh - Section

Section 65 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995

65. Closing of poll.

(1)The Presiding Officer shall close a polling station at the hour fixed in that behalf under clause (d) of rule, 28 and shall not thereafter admit any voter into the Polling StationProvided that all voters present at the Polling station before it is closed shall be allowed to cast their votes.
(2)If any question arises whether a voter was present at the polling station before it was closed, it shall be decided by the Presiding Officer and his decision shall be final.