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

Union of India - Subsection

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

(2)The presiding officer shall furnish to every polling agent present at the close of the poll a true copy of the entries made in Form 17-C after obtaining a receipt from the said polling agent therefor and shall attest it as a true copy.