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State of Haryana - Section

Section 70K in Haryana Municipal Corporation Election Rules, 1994

70K. Identity of voter.

- At any time before permitting the elector to vote, the Presiding Officer or Polling Officer may, of his own accord, if he has reason to doubt the identity of the elector or his right to votes at such polling station he shall, if so required by a candidate or polling agent, satisfy himself by putting to the voter such questions as he may deem necessary that such person is identical with the elector to whom such entry relates.