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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(2)Where a woman elector cannot be identified by the identification officers appointed for the purpose by reason of her observing 'purdah' she may be required to be identified by any of women voter in the queue or local women government employee unless she otherwise satisfies the Presiding Officer of her identity.