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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Mizoram - Subsection

Section 195(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)Personation. - The application by a person at an election for a ballot paper in the name of any other person, whether living or dead or in a fictitious name, or for a ballot paper in his own name when, by reason of the fact that he has already voted in the same or some other constituency he is not entitled to vote;