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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(3) in The Goa Medical Council Rules, 1995

(3)Any elector who is under any disability which incapacitates him from recording his vote in the above manner may take the assistance of a Gazetted Officer or a Magistrate in recording his votes. Such Officer shall, in such case, record on the back of the larger cover a certificate in the following manner, namely:-*I .............................................................................. (Name of the Officer) hereby certify that ..................................................................................... (Name of the elector) being incapable of recording his votes due to .............................................. (cause of incapacity) requested me to record his votes and I have recorded his votes according to his desire and in his presence*.Signature ...........................................Seal of his Office or Rubber Stampof his designation ............................