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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Registration Of Electors Rules, 1960

(3)The registration officer may in his discretion-
(a)require any claimant, objector or person objected to, to appear in person before him;
(b)require that the evidence tendered by any person shall be given on oath and administer an oath for the purpose.