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Calcutta HC: Pending Election Petition can't Justify Keeping all EVM/VVPAT Machines - (09 Sep 2026)

ELECTION

Calcutta High Court held that a pending election petition does not justify retaining all EVMs and VVPATs in a district. Only machines linked to the election under challenge need preservation, and unrelated electoral material may be identified and segregated.

Tags : ELECTION PETITION; MACHINES; EVM  

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