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[Cites 0, Cited by 0] [Section 49K] [Entire Act]

Union of India - Subsection

Section 49K(3) in Conduct of Elections Rules, 1961

(3)Where a poll is taken simultaneously in a Parliamentary constituency and an assembly constituency, an elector whose left forefinger has been marked with indelible ink or who has produced his identity card at one such election, shall notwithstanding anything contained in sub-rules (1) and (2) be permitted to cast his vote for the other election.