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[Cites 0, Cited by 0] [Section 49T] [Entire Act]

Union of India - Subsection

Section 49T(2) in Conduct of Elections Rules, 1961

(2)The control unit and the balloting unit shall thereafter be sealed, and secured separately in such manner as the Election Commission may direct and the seal used for securing them shall be so affixed that it will not be possible to open the units without breaking the seals.