Section 52(11)(b) in Tamil Nadu Co-operative Societies Rules, 1988

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State of Tamilnadu - Subsection

Section 52(11)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)[ The Election Officer or the Polling Officer shall regulate the number of voters to be admitted at any one time inside the polling station and shall exclude therefrom all persons other than- [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]

(i)persons- appointed by the Election Officer to assist him in the conduct of election,

(ii)each candidate and one election agent of each candidate,

(iii)a child in arm accompanying a voter,

(iv)a person accompanying a blind or infirm voter who cannot move without help, and

(v)officers or employees of the society appointed under clause (a).:

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State of Tamilnadu - Subsection

Section 52(11)(b) in Tamil Nadu Co-operative Societies Rules, 1988