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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Telangana - Subsection

Section 79(6) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(6)If an elector who has been permitted to vote under rule 78 or rule 83 refuses after warning given by the Presiding Officer to observe the procedure laid down in sub-rule (3) of rule 79 or sub-rule (3) of rule 83, the Presiding Officer or a polling officer under the direction of the Presiding Officer shall not allow such elector to vote.