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

Union of India - Subsection

Section 49M(6) in Conduct of Elections Rules, 1961

(6)If an elector who has been permitted to vote under rule 49-L or rule 49-P refuses after warning given by the presiding officer to observe the procedure laid down in sub-rule (3) of the said rules, the presiding officer or a polling officer under the direction of the presiding officer shall not allow such elector to vote.