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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1)(h) in Jammu and Kashmir Municipal Corporation Act, 2000

(h)the date, time and place for poll and other matters relating to the conduct of elections including:-
(i)the appointment of polling stations for each ward;
(ii)the hours during which the polling station shall be kept open for the casting of votes.
(iii)the printing and issue of ballot papers;
(iv)the checking of voters by reference to electoral roll;
(v)the marking with indeliable ink of the left fore finger or limb of the voter and prohibition of the delivery of the ballot to any person if at the time such person applies for such paper he has already such mark, so as to prevent personation of voters;
(vi)the manner in which votes are to be given and in particular in the case of illiterate voters under physical or other disability;