Section 12(1)(iii) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1)(iii) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

(iii)A vote recorded in a ballot paper shall be rejected if the mark indicating the vote is placed on the ballot paper in such manner as too make it doubtful to which candidate the vote has been given:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 12(1)(iii) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961