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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2)(d) in Conduct of Elections Rules, 1961

(d)there is any mark or writing by which the elector can be identified; [or] [ Inserted by S.O. 286(E), dated 8.5.1974.]