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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Sikh Gurdwaras Board Election Rules, 1959

(3)He shall also affix on such paper seal his own signature and signatures or seals of the candidates or of their election or polling agents as may be present and who desire to a fix such signatures or seals and shall then secure and seal each box in their presence in such a manner that the slit in the box for the insertion at the ballot-papers remains open.