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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(3)Notwithstanding anything in any enactment to the contrary, no document shall be inadmissible in evidence at the trial of an election petition on the ground that it is not duly stamped or registered.