Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Maharashtra - Subsection

Section 9A(1) in Nagpur rules Relating to the Election of Councillors

(1)With a view to preventing personation of electors at any election (other than an election in a special constituency), every elector about whose identity the polling officer is satisfied, shall allow his left forefinger to be inspected by the polling officer and indelible ink mark to be put on it.