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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(3) in Tamil Nadu Panchayats (Elections) Rules, 1995

(3)Notwithstanding anything contained in sub-rule (1), the State Election Commission may, by order, rescind, revoke, amend or vary the direction issued under the said sub-rule for the assignment of symbols to the contesting candidates, at any stage before the date fixed for receipt of nominations.