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

Union of India - Subsection

Section 46(2) in Conduct of Elections Rules, 1961

(2)[ Each such packet shall be sealed with the seals of the presiding officer and with the seals either of the candidate or of his election agent or of his polling agent who may be present at the polling station and may desire to affix his seals thereon.] [Substituted by S.O. 4542, dated 20.12.1968 (w.e.f. 1.1.1969). ]