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State of Assam - Section

Section 19 in Rules Under the Assam Temperance Act, 1926

19.

The Presiding officer shall record the vote of every elector who presents himself at the polling station and who is either not challenged or not challenged successfully. Particulars of each voter and of his vote shall be recorded in a statement in Form E annexed to these rules. The presiding officer shall fill up or cause to be filled up columns 1-4 of the statement in accordance with the statements made by the voter himself. The presiding officer will himself mark with a cross (X) in column 5 or column 6 or column 7 the manner in which the voter wishes to give his vote.