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[Cites 0, Cited by 0] [Section 57(8)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(8)(e) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(e)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or