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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(4) in Tamil Nadu Panchayats (Elections) Rules, 1995

(4)Where it is not necessary to use paper seal for securing the ballot boxes, the Presiding Officer shall secure and seal the ballot box in such manner that the slit for insertion of ballot papers remains open and allow the polling agents present to affix their seals, if they so desire.