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[Cites 0, Cited by 0] [Section 42B] [Entire Act]

Union of India - Subsection

Section 42B(2) in Conduct of Elections Rules, 1961

(2)If the presiding officer has reason to suspect that an elector who has entered the voting compartment is tampering or otherwise interfering with any ballot box or has remained inside the voting compartment unduly long, he shall enter the voting compartment and take such steps as may be necessary to ensure the smooth and prompt progress of the poll.