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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(b) in The Sikh Gurdwaras Board Election Rules, 1959

(b)persists in doing any act with a view to remove such mark after it has been put, he shall not be entitled to be supplied with any ballot-paper or to record his vote at the election.