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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Uttar Pradesh - Subsection

Section 443(9) in The U.P. Co-operative Societies Rules, 1968

(9)Every such person shall before being supplied with ballot paper under sub-rule (3) sign his name or affix his thumb-impression if he is alliterate against the entry relating to him in a list in the specified form.