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Union of India - Section

Section 68 in Conduct of Elections Rules, 1961

68. Notification as to postal ballot.

- The Election Commission may, by notification published in the Official Gazette at any time before the last date for the withdrawal of candidatures at an election, direct that the method of voting by postal ballot shall be followed:-
(a)at that election, if it is an election by assembly members; or
(b)in the whole or any specified parts of the constituency, if it is an election in a council constituency.