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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 71(a) in The Jammu and Kashmir Representation of the People Act, 1957

(a)for the marking with indelible ink of the thumb or any other finger of every elector who applies for a ballot paper or ballot papers for the purpose of voting at a polling station before delivery of such paper or papers to him;