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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Mizoram - Subsection

Section 146(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)A ballot box shall be common for all the candidates and there shall be only one ballot box in use at a time. This ballot box shall be placed somewhere in the middle of the polling station in full view of the Presiding Officer and the polling agents.