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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Himachal Pradesh - Subsection

Section 72(2) in Himachal Pradesh Municipal Election Rules, 2015

(2)Any question that may arise as to whether voter shall for the purpose of the provision of sub-rule (1), be allowed to be present within the polling station before it is closed, shall be decided by the Presiding Officer, whose decision shall be final.