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

State of Tamilnadu - Subsection

Section 49(3) in Tamil Nadu Panchayats (Elections) Rules, 1995

(3)Numbering of ballot papers. - The ballot papers and the counter-foils, if any, shall be serially numbered and shall be stamped on their reverse by such distinguishing mark or marks and in such manner as may be directed by the State Election Commission, from time to time.