Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Mizoram - Section Section 153 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974 153. Ballot paper when invalid. - Any ballot paper on which any mark has been made by which the voter may be identified shall be invalid.
