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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)Both the ballot papers and the counter-foils, shall be serially numbered and shall be stamped on their reverse by such distinguishing mark and in such manner as may be directed by the State Election Commission, from time to time.