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] [Section 553] [Entire Act] State of Jharkhand - Subsection Section 553(2) in Jharkhand Municipal Act, 2011 (2)No person shall vote at a general or bye-election in more than one ward, and if a person votes in more than one such ward, his votes in all such wards shall be void.
