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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(3) in The M.P. Nagarpalika Nirvachan Niyam, 1994

(3)[] [Renumbered by Notification No. 17-F-1-39-2005-XVIII-3. dated 4-7-2005.] As each voter enters the polling station, the Presiding Officer or the Polling Officer authorised in this behalf shall check the voter's name and other particulars with the relevant entry in the voters' list and then call out the serial number, name and other particulars of the voter.