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[Cites 0, Cited by 0] [Section 49Q] [Entire Act]

Union of India - Subsection

Section 49Q(2) in Conduct of Elections Rules, 1961

(2)If the presiding officer has reason to suspect that an elector who has entered the voting compartment is tampering or otherwise interfering with the balloting unit or has remained inside the voting compartment for unduly long period, he shall enter the voting compartment and take such steps as may be necessary to ensure the smooth and orderly progress of the poll.