Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49P] [Entire Act] Union of India - Subsection Section 49P(2) in Conduct of Elections Rules, 1961 (2)Every such elector shall before being supplied with a tendered ballot paper write his name against the entry relating to him in Form 17-B.
