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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3) in Nagpur rules Relating to the Election of Councillors

(3)In deciding the right of a person to obtain a voting paper, the polling officer shall overlook merely clerical or printing errors in an entry in the electoral roll, if he is satisfied that such person is identical with the elector to whom such entry relates.