Section 24(2)(d) in Conduct of Elections Rules, 1961

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(d) in Conduct of Elections Rules, 1961

(d)in the case of an elector under preventive detention, the Superintendent of the Jail or the Commandant of the detention camp in which the elector is under detention; and

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Union of India - Subsection

Section 24(2)(d) in Conduct of Elections Rules, 1961