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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(1) in The Corporation of the City of Panaji (Election) Rules, 2004

(1)The voter, on receiving the ballot paper, shall forthwith-
(a)proceed to one of the polling compartments;
(b)there make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he intends to vote;
(c)fold the ballot paper so as to conceal his vote;
(d)if required, show to the Presiding Officer the distinguishing mark on the ballot paper;
(e)insert the folded ballot paper into the ballot box, and
(f)quit the polling station.