Section 65(1)(b) in Arunachal Pradesh Municipal Elections Act, 2009

[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 65(1)(b) in Arunachal Pradesh Municipal Elections Act, 2009

(b)for the production before the presiding officer or a Polling Officer or a polling station by every such elector as aforesaid of his identity card before the delivery of a ballot paper or ballot papers to him if, under the rules made in that behalf under the Representation of the People Act, 1950, electors of the constituency in which the polling station is situated have been supplied with identity cards with or without their respective photographs attached thereto; and

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State of Arunachal Pradesh - Subsection

Section 65(1)(b) in Arunachal Pradesh Municipal Elections Act, 2009