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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Chattisgarh - Subsection

Section 46(3) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994

(3)The seals to be used for ballot box shall be affixed in such manner that it shall not be possible to open the box again without breaking such seal of any thread on which the seals have been affixed.