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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3) in The Sikh Gurdwaras Board Election Rules, 1959

(3)No person who already has a mark on his left forefinger at the time he enters the polling station shall be supplied any ballot-paper, and if any such person applies for a ballot-paper or ballot-papers, he shall be liable to be arrested and `prosecuted for personation.'