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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The Sikh Gurdwaras Committee Election Rules, 1959

(4)Where it is not necessary to use a paper seal for securing a ballot-box, the presiding officer shall, after demonstration under sub-rule (1) that the ballot-box is empty secure and seal the box in such a manner that the slit in the box for insertion of papers therein remains open and shall also allow the candidates or their election or polling agents, who may be present, to affix their own seals on the box, if they se desire.