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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(2)(c) in Tamil Nadu Panchayats (Elections) Rules, 1995

(c)persists in doing any act with a view to removing any such mark after it has been put, he shall not be entitled to be supplied with any ballot paper or ballot papers or to record his votes at the election.