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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(c) in Conduct of Elections Rules, 1961

(c)in the case of a voter on election duty, any gazetted officer [or the presiding officer of the polling station at which he is on election duty] [ Inserted by S.O. 3450, dated 9.11.1966.];