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

Union of India - Subsection

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

(d)the manner in which votes are to be given by a presiding officer, polling officer, polling agent or any other person, who being an elector for a constituency is authorised or appointed for duty at a polling station at which he is not entitled to vote;