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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(3) in Tamil Nadu Panchayats (Elections) Rules, 1995

(3)The valid ballot papers found in all the ballot boxes as well as the valid votes referred to in clause (c) of sub-rule (2) shall, thereafter, be bundled together and kept along with the bundle of rejected ballot papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely: -
(a)name of election;
(b)the number of the Ward and the name of Panchayat; and
(c)the date of counting.