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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Presidential And Vice-Presidential Elections Rules, 1952

(1)Notwithstanding anything in the foregoing provisions of this Chapter, an elector [* * *] [Omitted by S.O. 796, dated 15.3.1962] may, if he is subjected to preventive detention under any law for the time being in force, give his vote by postal ballot.