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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(4) in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961

(4)After the identity of an elector has been established, he shall be supplied with a ballot paper in Form J, K or L as the case may be, on which the name of contesting candidates along with [facsimilies of] [Inserted vide notification No. GSR/164/PA 23/61/PA 23/61/S-43/Amd (2) 63 dated 28.6.1963.] symbols allotted to them shall be printed, typed or legibly written in regional languages.The presiding officer shall also fix on the ballot paper, before supplying to the voters, a stamp or his signature so as to indicate its authenticity.