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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(3) in Assam Panchayat (Constitution) Rules, 1995

(3)Any question that may arise as to whether an elector, for the purpose of the provision to sub-rule (2), be deemed to be present at the Polling Station before it is closed, shall be decided by the Presiding Officer and in this respect his decision shall be final.