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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in Conduct of Elections Rules, 1961

(2)On such deposit being made, the presiding officer shall-
(a)warn the person challenged of the penalty for personation;
(b)read the relevant entry in the electoral roll in full and ask him whether he is the person referred to in that entry;
(c)enter his name and address in the list of challenged votes in Form 14; and
(d)require him to affix his signature in the said list.