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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(i) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(i)[ If a person representing himself to be a particular voter named in the electoral roll applies for a ballot paper after another person has voted as such voter, he shall, after duly answering such questions as the Presiding Officer may ask, be entitled to vote through a tendered ballot papers. A tendered ballot paper shall be the same as the other ballot papers used at the polling station except that– [Substituted by SRO-262 dated 12-7-1999.]