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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(4) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999

(4)The Presiding Officer shall, then, make up the following into separate packets and seal them with the seal supplied and allow the candidates or polling agents to affix their own seals, if they so desire: -
(i)The marked copy of the voters list;
(ii)The unused ballot papers and spoilt, returned and cancelled ballot papers; and
(iii)Any other papers directed by the State Election Commission.