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SC: Possibility to Manipulate/Modify EVMs Unfounded - (27 Apr 2024)

ELECTION

SC has observed that possibility to hack or tamper with agnostic firmware in the burnt memory to favour results is unfounded. Accordingly, suspicion that Electronic Voting Machines (EVM) can be manipulated for repeated or wrong recording of votes to favour a particular candidate should be rejected.

Tags : SUPREME COURT   ELECTRONIC VOTING MACHINES   CROSS-VERIFICATION  

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