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

State of Goa - Subsection

Section 32(3) in The Corporation of the City of Panaji (Election) Rules, 2004

(3)In deciding the right of a person to obtain a ballot paper, the Presiding Officer or the Polling Officer, as the case may be, shall overlook merely clerical or printing errors, in an entry in the list of voters, if he is satisfied that such person is identical with the voter to whom such entry relates.