Section 158(2)(ii) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Mizoram - Subsection

Section 158(2)(ii) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(ii)an Election Duty certificate and mark PB or 'EDC' as the case may be against the name of the applicant voter in the marked copy of the Electoral Roll.

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State of Mizoram - Subsection

Section 158(2)(ii) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974