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State of Punjab - Section

Section 16 in Chandigarh Panchayat Election Rules, 1994

16.

(1)Every Elector shall allow his left fore-finger to be inspected by the Presiding Officer or Polling Officer and indelible ink mark to be put on it. If any elector refuses to show his left fore-finger or does any act with a view to removing the ink mark, he shall not be supplied with any Ballot Paper or allowed to Vote.
(2)Any reference in this rule to the left fore-finger of a voter shall, in the case where the elector has his left hand, and shall in the case where all the fingers of his left hand are missing be construed as a reference to the fore-finger or any other finger of his right hand and shall in the case where all his fingers on both hands are missing be construed as a reference to such extremity of his left or right arms as he possesses.