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[Cites 0, Cited by 0] [Section 92AAA] [Entire Act]

State of Tamilnadu - Subsection

Section 92AAA(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(1)After the result of voting recorded in a control unit has been ascertained candidate-wise and entered in Part-II of Form 23 and Form 25 under rule 92-AA, the Returning Officer shall re-seal the unit with his seal and the seals of such of the candidates or their election agents present who may desire to affix their seals thereon so however that the result of voting recorded in the unit is not obliterated and the unit retains the memory of such result.