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[Cites 0, Cited by 0] [Section 70T] [Entire Act]

State of Haryana - Subsection

Section 70T(2) in Haryana Municipal Corporation Election Rules, 1994

(2)Before the votes recorded in any control unit of a voting machine are counted under sub-rule (1), the candidate or his election agent or his counting agent present on the counting table, shall be allowed to inspect the paper seal and such other vital seals as might have been affixed on the unit and to satisfy themselves that the seals are intact.