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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Himachal Pradesh - Subsection

Section 62(2) in Himachal Pradesh Municipal Election Rules, 2015

(2)In deciding the right of a person to obtain a ballot paper, the Presiding Officer or the Polling Officer, as the case may be, shall ignore merely clerical or printing errors in an entry in the Electoral roll, if he is satisfied that such person is identical with the voter to whom such entry relates.