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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Telangana - Subsection

Section 79(7) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(7)Where an elector is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated shall be made against the elector's name in the register of voters in Form XXX by the Presiding Officer under his signature.