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[Cites 0, Cited by 0] [Section 49J] [Entire Act]

Union of India - Subsection

Section 49J(4) in Conduct of Elections Rules, 1961

(4)If, after the inquiry, the presiding officer considers that the challenge has not been established he shall allow the person challenged to vote; and if he considers that the challenge has been established, he shall debar the person challenged from voting.