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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(n) in Uttar Pradesh Municipal Corporation Act, 1959

(n)manner in which votes are to be given by Nirvachan Adhyaksha (Presiding Officer), polling agent or any other person who being an elector for a ward is appointed for duty at a polling station at which he is not entitled to vote;