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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2)(c) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(c)in the case of an elector under preventive detention, the Superintendent of the Jail or the Commandant of the detention camp in which the elector is under detention; and