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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 65(1)(a) in Arunachal Pradesh Municipal Elections Act, 2009

(a)for the marking with indelible ink of the thumb or any other finger of every elector who applies for a ballot paper or ballot papers for the purpose of voting at a polling station before delivery of such paper or papers to him;