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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(5) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(5)No person shall vote at any election if he is confined in a prison whether under a sentence of imprisonment or otherwise:Provided that nothing in this sub-rule shall apply to a person subject to preventive detention under any law for the time being in force.