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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1) in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003

(1)If owing to blindness or other physical infirmity, an elector is unable to recognize the symbols on the ballot paper or to read the names or to mark thereon without assistance, the elector shall be permitted to take with him a companion of not less than eighteen years of age to the voting compartment to record the vote on the ballot paper or ballot papers on his behalf and in accordance with the wishes of the elector, fold it so as to conceal the vote and insert it into the ballot box.