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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)No person shall vote at an election if he is subject to any of the disqualifications referred, to in section 16 of the Representation of the People Act, 1950 (Central Act 43 of 1950), or the relevant sections of the Act.