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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Tamilnadu - Subsection

Section 69(6) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(6)If an elector who has been permitted to vote under rule 68 or 72 refuses after warning given by the Presiding Officer to observe the procedure laid down in sub-rules (3) and (4) of this rule, the Presiding Officer or a Polling Officer under the direction of the Presiding Officer shall not allow such elector to vote.