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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(1)(a) in Tamil Nadu Panchayats (Elections) Rules, 1995

(a)any ballot box used at a polling station or at a place appointed for counting of votes is unlawfully taken out of the custody of the Presiding Officer or the Returning Officer, or is accidentally or intentionally destroyed, or lost, or is damaged or tampered with to such an extent that the result of the poll at that polling station cannot be ascertained; or