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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(4)(b) in Tamil Nadu Panchayats (Elections) Rules, 1995

(b)The Presiding Officer shall furnish to every polling agent present at the close of the poll, a true copy of the entries made in the ballot paper account or accounts attested by him after obtaining a receipt from the said polling agent therefor.