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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(3) in Haryana Panchayati Raj Election Rules, 1994

(3)The name of the village, the number of the ward, the name of the voter, his serial number in the voters list and the number of the polling station to which the voters list relates shall be entered in a list in Form 12 which shall bear the heading "Tendered votes list". The person tendering such ballot paper shall sign his name or affix his thumb-impression against entry relating to him in that list.