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[Cites 0, Cited by 0] [Section 169(2)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(2)(e) in The Representation of the People Act, 1951

(e)the procedure to be followed in respect of the tender of vote by a person representing himself to be an elector after another person has voted as such elector;
(ee)the manner of giving and recording of votes by means of voting machines and the procedure as to voting to be followed at polling stations where such machines are used;