Section 52(10)(b) in Tamil Nadu Co-operative Societies Rules, 1988

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State of Tamilnadu - Subsection

Section 52(10)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)[ The ballot box shall be so constructed that ballot papers can be introduced therein but cannot be taken out there from without the box being unlocked. Every ballot box used at a polling station shall bear labels and address tags both inside and outside marked with- [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.]

(i)name of the society and the name of the constituency, if any, for which the election relates;

(ii)the name of the polling station;

(iii)the serial number of the ballot box (to be filled in, at the end of the poll on the label and addressed tag outside the ballot box only) and

(iv)the date of poll.]

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State of Tamilnadu - Subsection

Section 52(10)(b) in Tamil Nadu Co-operative Societies Rules, 1988