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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(3)(d) in Tamil Nadu Panchayats (Elections) Rules, 1995

(d)Any contesting candidate or his election agent or his counting agent, on application, be permitted to take a copy or an extract from the statement in Form 22.