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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(3)Without prejudice to the provisions of sub-rule (2), the Returning Officer may, with the previous approval of the State Election Commission, provide one common voting machine for two or more polling stations located in the same premises.